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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(g) in Shri Sanwaliaji Temple Act, 1992

(g)'Temple Fund" means the endowments and includes all sums, offerings, bhents and any other gift or contribution made for the benefit of the Shrine and also includes all the endowments which have been or may hereafter be made for the benefit of the Shrine as seva puja and for the purposes subservient to the purposes mentioned in the deed of Shri Sanwaliaji Trust; and