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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in The Nathdwara Temple Rules, 1973

(2)In keeping the account of store articles for its safe custody, all care shall be taken by the Chief Executive Officer. If any loss or damage occurs due to the negligence of any officer or servant of the Board, it shall be treated as much a loss as it were a loss of cash.