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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(ii) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions

(ii)Religious institution is an institution where prayers are offered scriptures are recited, and discourses on religion take place such as Maths, Gurdwaras, Churches, or Mosques etc;