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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1) in The Orissa Prohibition Act, 1956

(1)The Prohibition Commissioner may accept from any person who has committed an offence under Clause (j) of Sub-section (1) of Section 4 so far as it relates to the consumption of liquor, or under Section 11 or Section 14, a sum of money not exceeding five hundred rupees by way of composition of such offence.