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] [Section 19] [Entire Act] State of Odisha - Subsection Section 19(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991 (2)On the payment of such sum of money to the Forest Officer, the accused person if in custody shall be discharged and no further proceedings shall be taken against such person.
