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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(b) in The Orissa Hindu Religious Endowments Rules, 1959

(b)In case of apprehension of a breach of peace, the Assistant Commissioner may apply to the Superintendent of Police of the district in Form 'M' for such assistance as may be necessary to prevent any breach of peace and the authority to whom such application is made shall provide immediately such police as may be necessary for the purpose.