Section 1(3) in The Orissa Motor Vehicles Taxation Act, 1975
(3)[It shall come in to force on such date as the State Government may, by notification, appoint in that behalf.] [Came into force w.e.f. 1st October, 1975 vide Transport Department Notification No. 13476 T.L.C.-4/75-T/25.9.1975.]
