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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(c) in The Orissa Urban Police Act, 2003

(c)commits in the presence of such police officer offences punishable under Section 84 or Sub-section (1) of Section 95 or Clause (a), (b) or (c) of Section 96 or Sub-section (2) of Section 99 only in respect of contravention of any order made under Section 33 or 34;