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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2)(b) in The Orissa Prohibition Act, 1956

(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit any offence under this Act, or to commit a breach of, or to evade the provisions of any rule, regulation of order made thereunder, or the conditions of any licence, permit, pass or authorization granted thereunder, shall on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.