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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2) in Jharkhand Freedom of Religion Rules, 2017

(2)The District Magistrate, if he thinks appropriate, may call for a list of persons with the religious faith, receiving benefits either in cash or from, from the religious institutions or organization or from any person concerned therewith.