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 60] [Entire Act] State of Odisha - Subsection Section 60(2) in The Orissa Water Supply and Sewerage Board Act, 1991 (2)On payment of such sum, no further proceedings shall be taken against the said persons in respect of the same offence and the person if in custody shall be released.
