Section 85(1)(a) in The Orissa Urban Police Act, 2003

[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(1)(a) in The Orissa Urban Police Act, 2003

(a)for the first offence, with imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees, or with both; and

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State of Odisha - Subsection

Section 85(1)(a) in The Orissa Urban Police Act, 2003