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 12A in The Puri Shri Jagannath Temple (Administration) Rules, 1952 12A. Any objection to any of the entries in the record published under Rule 12 shall be made within one month from the date of publication of such record.
