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State of Odisha - Section

Section 11 in The Puri Shri Jagannath Temple (Administration) Rules, 1952

11. Form of notice.

- The notice provided in Section 4 of the Act shall be in Form F. Such notice may be served on the person mentioned therein either by registered post or as if it were summons issued by a Court under the Code of Civil Procedure, 1908 (V of 1908).