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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(3) in Shri Jagannath Temple Act, 1955

(3)[ The Appellate Sub-Committee shall consist of the Working Chairman who shall be its Chairman and two other members elected in the prescribed manner by the members of the Committee from among the non-official members thereof.] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]