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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(c) in Shri Jagannath Temple Act, 1955

(c)"Raja of Puri" means the person on whom rests for the time being the obligation of discharging the duties of a Sevak in respect of the Gajapati Maharaj Seva as recorded in the Record of Rights;