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[Cites 0, Cited by 1] [Section 30A(4)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(4)(b) in Shri Jagannath Temple Act, 1955

(b)forcibly enters into any place within the Temple when such entrance is prohibited under any law or custom or under any lawful order issued by the Committee or by [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]; or