Section 3A(3) in The Orissa Motor Vehicles Taxation Act, 1975
(3)The provisions contained in Sub-section (3) of section 3 [* * *] [Deleted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.] Sub-section (1) to (3) of section 4, Sections 6 and Sections 11 to 20 shall mutatis mutandis apply in relation to the additional tax payable under Sub-section (1) as they apply in relation to the tax payable under section 3.]
