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

State of Odisha - Subsection

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

(e)any remedy by way of application, suit, or appeal which is provided by this Act shall be available in respect of proceedings under the said Act pending at the commencement of this Act as if the proceedings in respect of which the remedy is sought had been instituted under this Act.