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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4) in Shri Jagannath Temple Act, 1955

(4)The creation of any new appointment carrying a salary of not less than [three thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] per mensem shall be subject to the previous sanction of the State Government.