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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(3) in The Orissa Urban Police Act, 2003

(3)Any compensation awarded under Sub-section (2) may be recovered in the manner provided in Sections 421 and 422 of the Code of Criminal Procedure, 1973, as if it were a fine imposed on any offender by a Court.