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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Odisha - Subsection

Section 67A(1) in The Orissa Hindu Religious Endowments Rules, 1959

(1)The appointing authority may, while appointing any non-hereditary trustee, require him to furnish cash security of such amount as he deems fit :Provided that before doing so the appointing authority shall consult the concerned Regional Advisory Committee.