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State of Odisha - Section

Section 26 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

26. Confiscation to be no bar to imposition of other penalty

An order of confiscation made under Section 16 shall not act, as a bar to the imposition of any other penalty to which the offender is liable under this Act or the rules.