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State of Rajasthan - Section

Section 36 in The Nathdwara Temple Rules, 1973

36. Investment of temple funds.

(1)All surplus funds of the temple as may from time to time be available for investment, and which cannot be applied immediately or at an early date to the purpose of the temple as specified in Section 28, shall, subject to any direction contained in the instruction of trust or endowments, be invested or deposited in:-