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[Cites 0, Cited by 0] [Section 159A] [Entire Act]

State of Odisha - Subsection

Section 159A(1) in Orissa Municipal Act, 1950

(1)The Municipal Council may, by resolution provide for grant of rebate in respect of the tax due for any quarter at such percentage, not exceeding ten where such tax is paid within thirty days and not exceeding five where it is paid within sixty days from the date on which it became due, as the Council may determine.