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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in Shri Jagannath Temple Act, 1955

(2)Before issuing a notification under Sub-section (1), the State Government shall, communicate to the Committee the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposal, and consider its explanations or objections, if any.