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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Odisha - Subsection

Section 176(3) in Orissa Municipal Act, 1950

(3)Such tax shall not be imposed on-
(a)carriages, carts and animals belonging to the Municipality;
(b)[* * *] [Deleted vide Orissa Act No. 20 of 1986.]
(c)carriages, carts or animals kept for sale by any bona fide dealer in such carriages, carts, or animals and not used for any other purpose.