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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in Shri Jagannath Temple Act, 1955

(1)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall, every year, prepare in the prescribed manner and form a budget of the receipts and expenditure of the Temple and its endowments for the following year and place it before the Committee which may approve it without modification or with such modification as it deems fit. After the approval of the Committee the budget shall be submitted to the State Government for sanction before such date as may be fixed by the State Government in that behalf.