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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Freedom of Religion Rules, 1989

(2)The intimation shall be in Form 'A' and shall be delivered either personally by the priest, to the concerned District Magistrate or be sent to him by registered post with acknowledgement due.