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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(6) in The Orissa Hindu Religious Endowments Act, 1951

(6)A copy of the register as approved by [the Commissioner] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O. A. No. 18 of 1954.] shall be furnished to the trustee and to the Assistant Commissioner concerned.