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[Cites 0, Cited by 5] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)The penalty shall be paid within the time fixed by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] by the person against whom the order is made from his own funds and not from the funds of the religious institution concerned.