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[Cites 0, Cited by 0] [Section 30D(1)] [Section 30D] [Entire Act]

State of Odisha - Subsection

Section 30D(1)(b) in Shri Jagannath Temple Act, 1955

(b)in any other case, the maximum amount of fine which may be imposed in respect of the offence, by way of composition of the offence.