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 49] [Entire Act] State of Odisha - Subsection Section 49(2) in The Orissa Self-Help Co-operatives Act, 2001 (2)On payment of such sum as may be determined under Sub-section (1), no further proceedings shall be taken against the person respect of the same offence.
