Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(3) in The Orissa Sugarcane Cess Act, 1959 (3)Any arrear or cess not paid on the date prescribed under Sub-section (2) shall carry interest at six per cent per annum from such date to date of payment.
