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State of Odisha - Section

Section 75 in The Orissa Court of Wards Act, 1947

75. Disobeying order of the Court.

- Any person who disobeys any lawful order of the Court shall be liable, on conviction before a Magistrate, to a fine not exceeding five hundred rupees, and if he is a manager or a guardian appointed by the Court, to a fine not exceeding one thousand rupees.