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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2)(d) in Orissa Entry Tax Act, 1999

(d)wilfully acts in contravention of any of the provisions of this Act; shall, on conviction, in addition to the recovery of any tax that may be due from him, be punishable with simple imprisonment which may extend to twelve months or fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees or with both and when the offence is continuing one, with a daily fine not exceeding one hundred rupees during the period of the continuance of the offence.