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[Cites 0, Cited by 6] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(4) in The Orissa Hindu Religious Endowments Act, 1951

(4)Every religious institution having an annual income exceeding two hundred and fifty rupees shall, from the income derived by it, pay to the fund annually such contribution not exceeding seven per centum of its income as may be prescribed.