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State of Odisha - Section

Section 18 in Shri Jagannath Temple Act, 1955

18. Administration report.

(1)The Committee shall annually submit to the State Government a report on the Administration of the affairs of the Temple at such time as the State Government may prescribe and such report shall be forthwith published by the Committee in the prescribed manner.
(2)The report prepared and published under this Section shall, as soon as possible, be laid before the Legislative Assembly.