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State of Odisha - Section

Section 83 in The Orissa Forest Act, 1972

83. Penalties for offences not otherwise provided for.

- Any person contravening any provision of this Act or the Rules made thereunder for the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may extend to two months or with tine which may extend to one thousand rupees, or with both.