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[Cites 0, Cited by 0] [Section 624] [Entire Act]

State of Odisha - Subsection

Section 624(3) in The Orissa Municipal Corporation Act, 2003

(3)If no penalty has been specially provided in this Act for failure to comply with such notice, the said person shall be liable on conviction by a Magistrate to a fine not exceeding one hundred rupees for every such offence.