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State of Odisha - Section

Section 34 in Shri Jagannath Temple Act, 1955

34. Public officers to furnish copies of or extracts from certain documents.

- All public officers having custody of any record, register, report or other documents relating to the Temple or any movable or immovable property thereof shall furnish such copies of or extracts from the same as may be required by [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).].