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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in The Nathdwara Temple Rules, 1973

(4)The Board shall ensure the safe custody of the temple funds, valuable securities, records, documents, temple jewellery and other assets belonging to the temple and for this purpose insure all Jewellery, ornaments and other valuables belonging to the temple against loss by fire, theft or any other natural calamity, with an insurance company of repute.