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 0] [Section 75] [Entire Act] State of Rajasthan - Subsection Section 75(7) in The Nathdwara Temple Rules, 1973 (7)The disciplinary authority shall, if it is not the inquiring authority consider the record of the enquiry and record its findings on each charge.
