Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 65 in The Orissa Housing Board Act, 1968

65. Penalty for contravention of by-laws.

- Whoever contravenes a bye-law made under Section 64 the contravention of which is prescribed as an offence shall, on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both,