Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(5) in The Orissa Lokpal and Lokayuktas Act, 1995 (5)Whoever contravenes the provisions of Sub-section (4) shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.
