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[Cites 0, Cited by 0] [Section 28C(6)] [Section 28C] [Entire Act]

State of Odisha - Subsection

Section 28C(6)(b) in Shri Jagannath Temple Act, 1955

(b)the Minister in charge of law who shall be the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];