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State of Odisha - Section

Section 192 in Orissa Municipal Act, 1950

192. Service of notice on failure of payment of tax.

- If the profession tax due from any company, firm, association, Hindu undivided family or individual is not paid, the Executive Officer shall cause a notice to be served on such company, firm, association, Hindu undivided family or individual to pay it within fifteen days of the date of such service.