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[Cites 0, Cited by 3] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(1) in The Orissa Hindu Religious Endowments Act, 1951

(1)There shall be established a fund to be called the 'Orissa Hindu Religious Endowments Administration Fund'. The fund shall be vested in and be administered by [the Commissioner] of Endowments who shall be a corporation sole with perpetual succession and common seal and may sue and be sued by this corporate name.