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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4) in Shri Jagannath Temple Act, 1955

(4)The State Government may also appoint such other officers as it may deem fit, from among persons in their active service and professing Hindu religion to assist the Chief Administrator and the officer so appointed shall, perform such duties as the Chief Administrator may from time to time assign.]