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 45] [Entire Act] State of Odisha - Subsection Section 45(2) in The Orissa Irrigation Act, 1959 (2)On payment of such sum of money, the said person it in custody, shall be discharged, and no further proceedings shall be taken against him in regard to the offence so compounded.
