Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28C(5)] [Section 28C] [Entire Act]

State of Odisha - Subsection

Section 28C(5)(b) in Shri Jagannath Temple Act, 1955

(b)such percentage not exceeding [ten] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] as may be determined by the State Government shall be utilised for the welfare of the sevaks.