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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(d) in The Orissa Urban Police Act, 2003

(d)if the regulation was made under any clause of Sub-section (1) of Section 28 and for the contravention of which no penalty is provided under clauses (a), (b) or (c) of this section, with fine which may extend to five hundred rupees.