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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Odisha - Subsection

Section 123(4) in The Orissa Development Authorities Act, 1982

(4)In making any rule, the State Government may provide that a breach thereof, shall be punishable with fine which may extend to one thousand rupees and in the event of the continuance of the offence, a fine which may extend to rupees thirty per day.