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[Cites 0, Cited by 0] [Section 643] [Entire Act]

State of Odisha - Subsection

Section 643(1) in The Orissa Municipal Corporation Act, 2003

(1)Whoever contravenes provisions of Sub-section (1) of Section 353 shall be punished with imprisonment of either description for a term, which may extend to one month, or with fine, which may extend to rupees one hundred or with both.