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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(3)In making any rule the Government may direct that a breach thereof shall be punishable with fine not exceeding seven hundred and fifty rupees, and when the offence is a continuing one, with a daily fine not exceeding twenty-five rupees during the continuance of the offence.