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[Cites 0, Cited by 0] [Section 582] [Entire Act]

State of Odisha - Subsection

Section 582(5) in The Orissa Municipal Corporation Act, 2003

(5)Whoever does any act in contravention of Sub-section (1) shall be punished with imprisonment of either description for a term, which may extend to six months or with fine, which may extend to rupees one thousand or with both.