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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(6)(b) in The Orissa Marine Fishing Regulation Act, 1982

(b)if the Appellate Board sets aside the order imposing penalty, the whole of the sum deposited by way of penalty, shall be refunded to the appellant.