Section 20(1)(b) in The Bihar and Orissa Places of Pilgrimage Act, 1920

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(b) in The Bihar and Orissa Places of Pilgrimage Act, 1920

(b)all sums which may be allotted to the fund from provincial revenues by the Provincial Government, or directed by the Provincial Government to be credited to the fund; and

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State of Odisha - Subsection

Section 20(1)(b) in The Bihar and Orissa Places of Pilgrimage Act, 1920