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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(7) in The Orissa Hindu Religious Endowments Act, 1951

(7)The said fund shall be utilised for the payments provided for in Section 6 and for the other expenses incidental to the purposes of this Act including the cost of auditing the accounts of religious institutions and the cost of any staff maintained for conducting the said audit.]