Section 30A(2)(c) in Shri Jagannath Temple Act, 1955

[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(2)(c) in Shri Jagannath Temple Act, 1955

(c)not being a Sevak exhibits any Thali or other receptacle in such manner as might induce any visitor to place any offering, whether in cash or in kind, in such Thali or other receptacle; shall on conviction be punishable with imprisonment which may extend to six months or with fine which may extend to [two thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] or with both.

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State of Odisha - Subsection

Section 30A(2)(c) in Shri Jagannath Temple Act, 1955