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

State of Odisha - Subsection

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

(b)if the said order was made under Sub-section (2) of Section 30, with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both;