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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(1) in The Orissa Hindu Religious Endowments Rules, 1959

(1)All moneys received by the Commissioner except security deposits shall be lodged in the personal ledger account opened in favour of the Commissioner at the Cuttack State Treasury.Note - All amounts so far in deposit in the State Bank shall have to be transferred under the present approved procedure.