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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(d) in The Orissa Urban Police Act, 2003

(d)commits in his presence in any street or public place any non-congizable offence punishable under this Act or any of the rules or regulations made thereunder, if such person-
(i)after being warned by the police officer, persists in committing such offence; or
(ii)refuses to accompany the police officer to a police station on being required so to do.