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 114] [Entire Act] State of Odisha - Subsection Section 114(b) in Orissa Municipal Act, 1950 (b)ail fines realised on conviction under the provision of this Act or the rules or bye-laws made thereunder, or under any other Act or rules in which provisions is made for the credit of such fines to the Municipal Fund;
