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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Odisha - Subsection

Section 250(2) in The Orissa Municipal Corporation Act, 2003

(2)The tax for the purposes of Sub-section (1) shall be such as may be determined by the Corporation from time to time and shall not exceed rupees three per person and rupees twenty per vehicle besides the levy on passengers therein.