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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(d) in The Orissa Urban Police Act, 2003

(d)seize any object used, or about to be used, in contravening or in contravention of the provisions of this Act or the rules, regulations or orders made thereunder, where such contravention is an offence punishable under this Act.