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[Cites 0, Cited by 2] [Section 28B] [Entire Act]

State of Odisha - Subsection

Section 28B(5) in Shri Jagannath Temple Act, 1955

(5)Notwithstanding anything to the contrary contained in any law, custom, usage or agreement or in the record-of-rights, no sevak shall be entitled to any share in the offerings placed in any Hundi installed after the commencement of Shri jagannath Temple (Amendment) Act, 1983 (Orissa Act 10 of 1983).