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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(ii) in The Orissa Urban Police Act, 2003

(ii)the property, being an article of common wearing apparel or otherwise, is incapable of identification from the written or printed information given and has been in no way concealed after the receipt of such information, on conviction, be punished with fine which may extend to five hundred rupees in respect of each such article of property so in his possession or offered to him.