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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2)(j) in Orissa Entry Tax Act, 1999

(j)any other matter including levy of fees for which there is no provision or non-sufficient provision in this Act and for which provision is in the opinion of the State Government necessary for giving effect to the purposes of this Act.