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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(e) in Shri Jagannath Temple Act, 1955

(e)to specify, by general or special orders, such conditions and safeguards as he deems fit, subject to which any sevak, officeholder or [Employee] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall have the right to be in possession of jewels or other valuable belongings of the Temple;