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State of Odisha - Section

Section 581 in The Orissa Municipal Corporation Act, 2003

581. Application for summons to be refused if not applied for within specified time.

- In all prosecutions under Section 580, the Magistrate shall refuse to issue summons for the attendance of any person accused of an offence against such section, unless the summon is applied for within a specified time from the alleged date of the offence of which such person is accused.