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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(6) in The Orissa Apartment Ownership Rules, 1992

(6)In the event of non-compliance of the order of the competent authority or the order of the State Government on appeal, the sole owner or all the owners, as the case may be, shall, on conviction, be liable to pay the fine as laid down in Section 23 of the Act.