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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in Shri Jagannath Temple Act, 1955

(1)The Committee shall annually submit to the State Government a report on the Administration of the affairs of the Temple at such time as the State Government may prescribe and such report shall be forthwith published by the Committee in the prescribed manner.