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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(6) in The Orissa Self-Help Co-operatives Act, 2001

(6)Where a person is convicted of an offence in pursuance of this Act, the Court may, in addition to any punishment imposed, order the person to comply with the provisions of this Act or the provision of the articles or association for the contravention of which he/she has been convicted.