Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Odisha - Subsection Section 44(2) in The Orissa Prohibition Act, 1956 (2)Any person who commits any breach of any of the conditions of the licence or permit, whether he acts with or without the permission of the holder of such licence or permit, shall also be liable to the same punishment.
