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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993

(4)If any person fails without sufficient cause to surrender himself in the manner specified in Sub-section (3), he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.