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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(2)On payment of such sum as may be determined by the Commissioner under Sub-section (1), no further criminal proceedings shall be taken against the person concerned in respect of the same offence.