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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Shri Jagannath Temple Rules, 1960

(3)After verification three separate inventories showing the full particulars of each of the three categories of articles shall be drawn up by the Administrator and attested by the persons enumerated in Sub-rule (2) and present at the verification. The variations, if any, noticed from the list of jewelleries acknowledged by the Raja of Puri in 1926 and preserved in the record room of the Puri Collectorate and further supplemented by the Raja of Puri before the Special Officer appointed under the Shri Jagannath Temple (Administration) Act, 1952 as recorded in the record-of-rights shall be noted in the inventories so prepared.