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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in Shri Jagannath Temple Act, 1955

(2)Save as otherwise provided in Sub-section (1) no member of the Committee while acting as such, shall receive or be paid from out of the Temple Fund any salary or other remuneration except such travelling or daily allowances, if any, as may be prescribed.