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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(i) in The Orissa Special Armed Police Act, 1946

(i)designedly or through neglect injures or loses, or fraudulently disposes of his arms, clothes, tools, equipments, ammunition, accountrements or Special Armed Police necessaries, or any such articles entrusted to him or belonging to any other person; or