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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(6) in Shri Jagannath Temple Act, 1955

(6)The State Government may call upon the Committee to submit report on any matter concerning the business of the Committee and management of the Temple and its affairs. Non-compliance in this behalf will be treated as a default in performance of duty within the meaning of Section 11.