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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(2) in Orissa Municipal Act, 1950

(2)Any scavenger or other such person who contravenes the provisions of Sub-section (1) shall be liable to rigorous imprisonment for a period which may extend to one month or to fine not exceeding fifty rupees or both and shall forfeit all salary which may be due to him for that period.