Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Odisha - Subsection Section 13(b) in The Orissa Prohibition Act, 1956 (b)any informant or other person helping any officer or person while exercising powers under this Act, shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees, or with both.
