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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Odisha - Subsection

Section 93(1)(f) in The Orissa Grama Panchayats Act, 1964

(f)all moneys received by way of penalty, compensation or for compounding offences under the provisions of the Act, or the rules made thereunder;