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

State of Odisha - Subsection

Section 28C(5) in Shri Jagannath Temple Act, 1955

(5)Out of the amount so credited to Shri Jagannath Temple Fund-
(a)[ * * *] [Omitted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]
(b)such percentage not exceeding [ten] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] as may be determined by the State Government shall be utilised for the welfare of the sevaks.