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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(1) in The Orissa Forest Act, 1972

(1)in making any rule under Section 45 the State Government may provide that a breach thereof shall be punishable with imprisonment which may extend to [five years and with fine which may extend to five thousand rupees] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.].