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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Hindu Religious Endowments Rules, 1959

(2)The Commissioner or Assistant Commissioner, as the case may be, before passing the final order of removal or dismissal shall consult the trustee or trustees of the institution concerned.Rule under Sections 60 (2) and 76 (j)