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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(d) in The Orissa Vaccination Act, 1960

(d)voluntarily obstructs any authority in the discharge of the duties assigned to him under any of the provisions of this Act, shall, on conviction, be punished with fine which may extent to fifty rupees and if the offence is a continuing one with a fine of ten rupees for every day during which the offence continues :