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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Bihar and Orissa Places of Pilgrimage Act, 1920

(2)A suit or proceeding against any such person for anything done or professing or purporting to be done under this Act shall not be instituted after three months from the date of accrual of the cause of action.