Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2A] [Entire Act] State of Odisha - Subsection Section 2A(2) in The Shri Jagannath Temple Rules, 1960 (2)In case there is difference of opinion as to the person to be co-opted, the matter shall be decided by voting.
