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State of Odisha - Section

Section 48 in The Orissa Urban Police Act, 2003

48. Period of operation of orders under Sections 45 to 47.

- Any direction made under Section 45, Section 46 or Section 47 not to enter the area of the Commissionerate or any part thereof, shall be for such period as may be specified therein, and shall in no case exceed a period of two years from the date on which it was made.