Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 389] [Entire Act] State of Odisha - Subsection Section 389(a) in Orissa Municipal Act, 1950 (a)with fine which may extend to fifty rupees and in case of continuing breach, with fine which may extend to fifteen rupees for everyday during which the breach continues after conviction for the first breach; or
