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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)if he is any other person, be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.