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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(3) in The Orissa Urban Police Act, 2003

(3)If the person fails to comply with any such direction, he shall, on conviction, be punished with imprisonment for a term which may extend to one month or with fine, which may extend to two thousand rupees, or with both.