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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Odisha - Subsection

Section 93(1)(b) in The Orissa Grama Panchayats Act, 1964

(b)all fines imposed and realised under this Act in respect of offences committed within the jurisdiction of the Grama Sasan in proceedings instituted under this Act, or under any other Act or rules in which provision is made for the credit of such fines to Grama Fund;