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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in Shri Jagannath Temple Act, 1955

(1)It shall be within the power of the State Government by order to direct from time to time the payment from out of the Temple Fund to the Chairman or the person appointed under Section 7 of such allowance, at such times and in such manner as the State Government may consider reasonable and proper.