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[Cites 0, Cited by 0] [Section 206B(1)] [Section 206B] [Entire Act]

State of Odisha - Subsection

Section 206B(1)(a) in Orissa Municipal Rules, 1953

(a)Any person, registered firm or company or a public body who brings goods within the limits of Municipality may pay, in lieu of octroi assessable on such taxable goods a sum to be specified in the certificate of compounding granted to him and the said sum shall be determined in the manner outlined in the Clause (b).