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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Cess Act, 1962

(2)Save as otherwise expressly provided in this Act, nothing contained in Sub-section (1) shall prejudice or affect the operation of any law granting to land revenue or tax, cess, rate or fee in respect of any land or to the assessment or collection thereof.