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[Cites 0, Cited by 0] [Section 30D(1)] [Section 30D] [Entire Act]

State of Odisha - Subsection

Section 30D(1)(a) in Shri Jagannath Temple Act, 1955

(a)in cases coming under Clause (b) of Sub-section (2) of Section 30-A, double the amount of the value of the bhog; and