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[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(4)(c) in Shri Jagannath Temple Act, 1955

(c)takes inside the premises of the Temple any article knowing that the taking of such article is prohibited under any law or custom or by any declaration made and published in the prescribed manner by the Committee with due regard to the prevailing custom, public health, morality or the religious sentiments of the public;