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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Police (Orissa Amendment) Act, 1976

(2)If any person is convicted for any second or subsequent offence under Sub-section (1) he shall be punishable with imprisonment for a term which shall not be less than twenty-one days but which may extend to one year and shall also be punishable with fine which may extend to one thousand rupees.