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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(2)(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)the form and manner in which applications and appeals should be submitted to the State Government, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7-6-1978.] or an Assistant Commissioner;