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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(1) in The Orissa Urban Police Act, 2003

(1)Whoever fails to obtain a licence under this Act in respect of a place of public entertainment or a certificate of registration there under in respect of any eating house, or to renew the licence or the certificate, as the case may be, within the prescribed period shall on conviction, be punished with fine which may extend to one thousand rupees.