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 99] [Entire Act] State of Odisha - Subsection Section 99(3) in The Orissa Urban Police Act, 2003 (3)Whoever opposes or fails to conform to any direction given by a police officer under Section 31 shall, on conviction, be punished with fine, which may extend to five hundred rupees.
