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State of Odisha - Section

Section 628 in The Orissa Municipal Corporation Act, 2003

628. Recovery of fines, cost, etc.

- Any fine, costs, or other sum imposed or assessed by a Magistrate under this Act or under any rule or bye-law made there under shall be recoverable by a Magistrate under the Code of Criminal Procedure, 1973, as if it were a fine and the same shall be paid to the Corporation.