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[Cites 0, Cited by 0] [Section 28C] [Entire Act]

State of Odisha - Subsection

Section 28C(2) in Shri Jagannath Temple Act, 1955

(2)The Foundation Fund shall consist of all donations and contributions of an amount exceeding five hundred rupees made by any person to the Temple or in the name of any deity installed therein, other than those made for any specific purpose, and such other amounts as may be directed by the State Government.