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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1)(a) in Orissa Municipal Act, 1950

(a)subject to the proviso to Clause (xii) of Sub-section (1) of Section 16, is sentenced by Criminal Court to such punishment and for such offence, as is prescribed in that clause; or