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State of Odisha - Section

Section 5 in The Odisha Prevention Of Witch-Hunting Act, 2013

5. Penalty for witch craft

Whoever practises witch craft or ogler similar practices with intent to cause harm or injury to any woman shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years or with fine which shall not be less than five thousand rupees or with both.