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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(6) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(6)An order of confiscation under Sub-section (1) or Sub-section (3) or Sub-section (4) shall not be deemed to bar the imposition of any other penalty to which the person from whom the property is seized is liable under this Act.