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[Cites 0, Cited by 0] [Section 656] [Entire Act]

State of Odisha - Subsection

Section 656(2) in The Orissa Municipal Corporation Act, 2003

(2)In making any such rule, the Government may provide that a breach thereof shall be punishable with fine which may extend to rupees one thousand and if the breach is a continuing one a further fine which may extend to rupees fifty for every day after the first day during which the breach was made.