Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(4)(a) in Shri Jagannath Temple Act, 1955

(a)not being the Sevak entitled to perform any Niti or Puja or to offer any bhog to any deity installed within the premises of the Temple, performs such Niti or Puja or offers such bhog; or