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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(1)(b) in The Orissa Grama Panchayats Act, 1964

(b)in any other case to the Sarpanch or any employee of the Grama Panchayat authorised by the Sarpanch in that behalf, shall without prejudice to any other liability under this Act or any other law for the time being in force, on conviction, be punishable with rigorous imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.