Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 57 in The Orissa Hindu Religious Endowments Rules, 1959 57. The trustee of every religious institution shall maintain such accounts as registers and in such form as may be required by the Commissioner.
