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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(1)There shall be levied and collected from every retail dealer a tax on the retail sales at the rate of two annas per gallon of the motor spirit sold :Provided that the Provincial Government may from time to time by notification vary the rate at which the tax shall be levied and collected.