Section 2(1)(a) in The Orissa Urban Police Act, 2003

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State of Odisha - Subsection

Section 2(1)(a) in The Orissa Urban Police Act, 2003

(a)all rules prescribed, appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licences given, summons or warrants issued or served, persons arrested or detained or discharged on bail or bond, search warrants issued, bonds forfeited, penalty incurred under any such enactment shall, so far as they are consistent with this Act, be deemed to have been prescribed, made, conferred, passed, issued, given, served, arrested, detained, discharged, forfeited or incurred, as the case may be, under this Act ; and

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State of Odisha - Subsection

Section 2(1)(a) in The Orissa Urban Police Act, 2003