64A. [ Confiscation to be no bar to imposition of other penalty. [Inserted by Orissa Act 9 of 1983-See O.G.E. No. 444/D/18.4.1983.]
- An order of confiscation made under Section 56 shall not act as a bar to the imposition of any other penalty to which the offender is liable under this Act or the Rules made thereunder.]
