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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Industrial Housing Act, 1966

(1)Whoever contravenes any provision of this Act or the rules made thereunder shall, on conviction, be punished with imprisonment for a term which may extend to two months or with fine which may extend to four hundred rupees or with both.