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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1)(a) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993

(a)make report in writing of the fact to a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; or