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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in Shri Jagannath Temple Act, 1955

(2)The Collector of the District of Puri or such person as may be nominated under Sub-section (3) of Section 6 shall be ex-officio Deputy Chief Administrator of the Temple and he shall, subject to the control of the Chief Administrator, perform such duties as the Chief Administrator may from time to time assign.