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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in The Orissa Prohibition Act, 1956

(3)When issuing a notification under Sub-section (1) and Sub-section (2), the State Government shall have power to provide that a breach of any of the conditions subject to which the exemption is notified, shall be punished with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.