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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(k) in The Orissa Prohibition Act, 1956

(k)allows any of the acts aforesaid upon premises in his immediate possession; shall be punished-
(i)in the case of an offence failing under Clause (a), Clause (b), Clause (f), Clause (g), Clause (h) or Clause (i), or an offence failing under Clause (k) in so far as it relates to an act specified to any of the clauses aforesaid, with imprisonment which may extend to two years and with fine which may extend to two thousand rupees ;