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[Cites 0, Cited by 0] [Section 206B(3)] [Section 206B] [Entire Act]

State of Odisha - Subsection

Section 206B(3)(b) in Orissa Municipal Rules, 1953

(b)the certificate shall be liable to cancellation from any date in the year if there is reasonable suspicion that the tax payer is indulging in malpractices.