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State of Odisha - Section

Section 28 in The Orissa General Clauses Act, 1937

28. Provision as to offences punishable under two or more enactments.

- Where an act or emission constitutes an offence under two or more enactments, the offender shall be liable to be prosecuted and punished under either or any of those enactments, but shall not be liable to be punished twice for the same offence.