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

State of Odisha - Subsection

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

(d)if the said order was made under Section 32, with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.