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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Charitable Endowments (Orissa) Rules, 1956

(2)The Treasurer may deduct any fees payable to the State Government under this rule on account of any endowment from any money in his hands on account of such endowment. If he holds on such moneys the amount shall be claimed from the administrator of the endowment.