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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Motor Vehicles Taxation Act, 1975

(1)The tax shall be paid in advance within such time and such manner as may be.prescribed, to the Taxing Officer by the registered owner of person having possession or control of the vehicle.