Section 4(3) in The Orissa Motor Vehicles Taxation Act, 1975
(3)Notwithstanding anything contained in this section, the State Government may. by notification, from time to time, direct that a temporary tax token may be issued in respect of a [vehicle] [Substituted vide Orissa Act No. 20 of 1993.] plying temporarily in the State on payment of such tax and subject to such conditions as may be specified in the notification :[x x x] [Omitted vide Orissa Act No. 20 of 1993.]
