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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Prohibition Act, 1956

(1)Whoever being the owner or occupier, or having the use or control, of any place, knowingly permits it to be used for the commission by any other person of any offence punishable under Section 4, Section 5 or Section 9, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.