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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(d) in The Orissa Hindu Religious Endowments Rules, 1959

(d)In all cases the Commissioner shall require the donor or the trustee to deposit the estimated amount in a Postal Savings Bank pledged to the Commissioner and shall direct release of such amount as he may think it necessary for the proper execution of the work.