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[Cites 0, Cited by 0] [Section 587] [Entire Act]

State of Odisha - Subsection

Section 587(2) in The Orissa Municipal Corporation Act, 2003

(2)An order made under Sub-section (1) may direct detention for a period specified in the order, but the Magistrate may extend the period so specified as often as it appears to him to be necessary so to do.