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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(5) in The Nathdwara Temple Rules, 1973

(5)The Chief Executive Officer shall ensure that no amount to the temple is left out standing without sufficient reasons and whenever such dues appear to be irrecoverable, order of the competent authority for its adjustment, remission, reduction of payment or write off is sought without delay.