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State of Rajasthan - Section

Section 4 in Rajasthan Public Trust Act, 1959

4. Public trust not void on ground that it is void for non-charitable or non-religious purposes.

- A public trust created for purposes, some of which are charitable or religious and some are not, shall not be deemed to be void with respect to the charitable or religious purpose only on the ground that it is void with respect to the non-charitable or non-religious purpose.