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

State of Odisha - Subsection

Section 4A(3) in The Orissa Motor Vehicles Taxation Act, 1975

(3)The levy and payment of one-time tax shall be compulsory in respect of vehicles registered on or after the appointed date and optional in respect of the vehicles registered prior to that date.