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 35] [Entire Act] State of Odisha - Subsection Section 35(2) in The Orissa Prohibition Act, 1956 (2)Whoever contravenes the provisions of Sub-section (1) shall be punished for every such offence with imprisonment which may extend to six months or with fine which may extend to two thousand rupees, or with both.
