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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Hindu Religious Endowments Rules, 1959

(1)The procedure laid down for the suspension, removal or dismissal of a trustee under Sub-section (2) of Section 28 shall be followed for the suspension, removal or dismissal of the Executive Officer.