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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Odisha - Subsection

Section 189(1)(i) in Orissa Municipal Act, 1950

(i)every company, firm, association or Hindu undivided family transacting business in the Municipal area for not less than sixty days in the aggregate in any half-year; and