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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Home Guards Act, 1961

(2)If any member of the Home Guards willfully neglects or refuses to deliver his certificate of appointment or office or any other article in accordance with the provisions of sub-section (1) of Section 7, he shall, on conviction, be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees or with both.