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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Odisha - Subsection

Section 52A(c) in The Bihar and Orissa Excise Act, 1915

(c)if as a result of such an act, any other consequential injury is caused to any person, with imprisonment for a term of one year and shall also be liable to fine which may extend to two lakh fifty thousand rupees; and