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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)A copy of every order passed under Clause (a) shall be communicated to each of the persons mentioned in Clause (b) and shall also be published in the manner prescribed.