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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Goshala Act, 1961

(2)If the trustee of any Goshala fails or neglects to keep accounts or to furnish statement of accounts as required under Section 12 or furnishes a statement which he knows or has reason to believe to be false in any material particulars, such trustee shall, on conviction, be punishable with fine which may extend to five hundred rupees.