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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1)(viii) in The Orissa Urban Police Act, 2003

(viii)licensing, controlling or, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity, prohibiting the carrying in streets and public places or storage of any hazardous or noxious substance;