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State of Odisha - Section

Section 14 in The Orissa Prohibition Act, 1956

14. Punishment for offences not otherwise provided for.

- Whoever is guilty of any wilful act or intentional omission in contravention of any rule, notification or order made, issued or given under this Act and not otherwise provided for this Act, shall be punished with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both.