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] [Entire Act] State of Odisha - Section Section 103 in The Orissa Urban Police Act, 2003 103. Penalty for contravention of orders under Section 56. - Whoever contravenes any order made under Section 56 shall, on conviction, be punished with imprisonment for a term which may extend to three years, or with fine, or with both.
