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[Cites 0, Cited by 0] [Section 690] [Entire Act]

State of Odisha - Subsection

Section 690(1) in The Orissa Municipal Corporation Act, 2003

(1)Any Police Officer may arrest any person who commits any offence under this Act or rules or bye-laws made thereunder if the name and address of such person is unknown to him and if such person, on demand declines to give his name and address or gives name and address which such officer has reason to believe to be false.