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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(b) in The Orissa Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008

(b)causes any damage to the property of any Medicare Service Institution, shall be punished with imprisonment for a term which may extend to three years and with fine which may extend to fifty thousand rupees.