Section 99(2)(a) in The Orissa Urban Police Act, 2003

[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(2)(a) in The Orissa Urban Police Act, 2003

(a)if the said notification or order was made under Sub-section (1) of Section 30 or under Section 33 or Section 34, with imprisonment for a term which shall not be less than four months but which may extend to one year, and shall also be liable to fine:

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State of Odisha - Subsection

Section 99(2)(a) in The Orissa Urban Police Act, 2003