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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Shops and Commercial Establishments Act, 1956

(2)Whoever contravenes any of the provisions of Sections 8, 16, 22, 23, 28, 33 and 38 shall on conviction be punishable with fine which shall not be less than fifteen rupees and may extend to fifty rupees.]