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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(d) in The Orissa Hindu Religious Endowments Rules, 1959 (d)at 4 per cent of the annual income when the income of the religious institution exceeds Rs. 5,000 but does not exceed Rs. 10,000;
