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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2) in The Orissa Prohibition Act, 1956

(2)On the payment of such sum of money to the Prohibition Commissioner, the accused person shall be discharged, the property seized, if any, shall be released and no further proceeding shall be taken against such person or property in respect of such offence.