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 100] [Entire Act] State of Odisha - Subsection Section 100(1) in The Orissa Municipal Corporation Act, 2003 (1)If any person without reasonable cause is found to be guilty of any act or omission of his official duty, he shall be punished with fine which may extend to five hundred rupees.
