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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(d) in The Orissa Urban Police Act, 2003

(d)having in his possession without lawful excuse (the burden of proving which excuse shall be on such person) any implement of house-breaking, shall, on conviction, be punished with imprisonment for a term which may extend to three months.