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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(2) in The Orissa Land Reforms Act, 1960

(2)[ Whoever fails to submit a return as required under Section 40-B shall, on conviction be punishable with imprisonment of either description which may extend to six months or with fine which may extend one thousand rupees or with both.] [Inserted vide Orissa Act No. 29 of 1976.]