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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(2)If the failure of contravention referred to in Sub-section (1) continues after the date of conviction, the offender shall be punishable with an additional fine of two hundred rupees for each day of such failure or contravention.