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[Cites 0, Cited by 2] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(f) in Shri Jagannath Temple Act, 1955

(f)to decide disputes relating to the collection, distribution or apportionment of offerings, fees and other receipts in cash or in kind received from the members of the public;