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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(4) in The Orissa Self-Help Co-operatives Act, 2001

(4)No person shall be deemed to be guilty of an offence in pursuance of Sub-section (1) or (3) where the untrue statement or omission -
(a)was unknown to him/her; and
(b)in the exercise of reasonable diligence, could not have been known to him/her.