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 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(iv) in The Nathdwara Temple Act, 1959 (iv)"person having interest" means a person who is entitled to attend at the performance of worship or service in the temple and includes the Board and the Chief Executive Officer:
