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 382] [Entire Act] State of Odisha - Subsection Section 382(2) in Orissa Municipal Act, 1950 (2)[ Nothing in Sub-section (1) shall apply to a person who is liable under Section 73-A.] [Inserted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.]Chapter-XXVII Penalties
