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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(b) in The Orissa Money-lenders' Act, 1939

(b)fails to make an application to the Court as required by Subsection (4) of that section; shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.