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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1) in The Orissa Prohibition Act, 1956

(1)The Prohibition Commissioner may accept from any person whose licence or permit is liable to be cancelled or suspended under Clause (a) or (b) of Sub-section (1) of Section 43 or who is reasonably suspected of having committed an offence under Section 44 a sum of money not exceeding five hundred rupees in lieu of such cancellation or suspension or by way of composition for such offence, as the case may be.