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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(7) in The Shri Jagannath Temple Rules, 1960

(7)The inventories and the minutes of the proceedings in original shall remain in the custody of the Administrator on behalf of the Committee who shall forthwith cause copies thereof, certified to be true by the Administrator, to be sent to the Raja of Puri and submitted to the State Government for their information.