Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Rajasthan - Subsection Section 35(6) in The Nathdwara Temple Rules, 1973 (6)The Chief Executive Officer shall immediately report to the President and incorrect payment Defalcation, embezzlement of temple funds or other temple property and shall take suitable steps as situation may demand.
