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 21A] [Entire Act] State of Odisha - Subsection Section 21A(b) in Shri Jagannath Temple Act, 1955 (b)impose a fine of an amount not exceeding [two thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];
