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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2)(d) in The Orissa Hindu Religious Endowments Act, 1951

(d)all costs, expenses, penalties and contributions payable to the fund of the endowments under the said Act immediately before the commencement of this Act, shall be payable to the State Government instead ; and any assessment, levy or demand of such sums made before the commencement of this Act shall be deemed to be valid and may be continued and shall be enforceable under this Act;