Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in The Orissa Prohibition Act, 1956

(2)On the payment of such sum of money to the Prohibition Commissioner, the accused person shall be discharged, the property seized, if any, shall be released, and no further proceeding shall be taken against such person or property in respect of such offence.Chapter-III Exemptions, control and licences