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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(5)(a) in The Orissa Urban Police Act, 2003

(a)The Commissioner may, for the purpose of securing the attendance of any person against whom any order is proposed to be made under Section 45, Section 46 or Section 47, require such person, by order in writing to appear before him and to furnish a security bond with or without sureties for attendance during the inquiry.