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 6] [Entire Act] State of Odisha - Subsection Section 6(f) in The Puri Shri Jagannath Temple (Administration) Rules, 1952 (f)remuneration, if any, got in cash or kind and if land is held for doing Seva or service, the conditions or incidents of such grants;
