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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)Any office-holder or servant punished by a trustee under Subsection (1) may, within one month from the date of the communication of the order to him, appeal to the Assistant Commissioner whose order shall be final.