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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Motor Vehicles Taxation Act, 1975

(3)A debtor prohibited under Clause (i) of Sub-rule (1) may pay the amount of his debt to the Tax Recovery Officer and such payment shall discharge him as effectually as payment to the party entitled to receive the same.