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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Warehouse Act, 1956

(1)Whoever-
(a)acts, or holds himself out, as a licensed warehouseman without having obtained a licence under this Act; or
(b)knowingly contravenes or fails to comply with any of the provisions or requirements of this Act or the rules;
shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.