Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4) in The Nathdwara Temple Rules, 1973

(4)The Chief Executive Officer shall ensure that all temple income is correctly and regularly brought to account and there is no leakage, and shall for this purpose see that adequate checks are exercised and periodical inspections of accounts are held.