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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(j) in Shri Jagannath Temple Act, 1955

(j)[ to issue instructions or directions, from time to time, for controlling the activities, conduct and management of all institutions including Mukti Mandap and Pandit Sabha functioning within the premises of the temple.] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]