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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(vii) in The Orissa Hindu Religious Endowments Act, 1951

(vii)"math" means an institution for the promotion of the Hindu religion presided over by a person whose duty is to engage himself in spiritual service or who exercises or claims to exercise spiritual headship over a body of disciples and succession to whose office devolves in accordance with the directions of the founder of the institution or is regulated by custom and includes places of religious worship other than a temple and also places of instruction or places for the maintenance of Vidyarthis or places for rendering charitable or religious services in general which are or may be appurtenant to such institution;