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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(a) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988

(a)for the first offence, with imprisonment of either description for a term which may extend to three years and with fine and in the absence of special and adequate reasons to be recorded in the judgement of the Court, such imprisonment shall not be less than two years and such fine shall not be less than one thousand rupees;