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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(5) in Shri Jagannath Temple Act, 1955

(5)The Secretary of the Committee shall be responsible for the due record and maintenance of the minutes of the proceedings duly countersigned by the Chairman or the person presiding as the case may be, and shall submit a copy of the said minutes to the State Government for their nomination.