Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Odisha - Subsection Section 116(2) in The Orissa Urban Police Act, 2003 (2)Where an accused person pleads guilty and remits the sum specified in the summons under Sub-section (1), no further proceedings in respect of the offence shall be taken against him.
