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[Cites 0, Cited by 0] [Section 383(1)] [Section 383] [Entire Act]

State of Odisha - Subsection

Section 383(1)(c) in Orissa Municipal Act, 1950

(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections, shall be punishable with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.