Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 36 in The Orissa Boat Rules, 2004 36. Breach of Rules. - Every person violating any of the provision of these rules, shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.
