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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(2)Whoever, after conviction under Sub-section (1), continues the contravention, he shall, on conviction be punishable with fine which may extend to five hundred rupees for everyday, after the first day, during which such contravention is continued.