Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 658] [Entire Act]

State of Odisha - Subsection

Section 658(b) in The Orissa Municipal Corporation Act, 2003

(b)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Commissioner or any Corporation officer duly authorized in that behalf, to discontinue such breach.