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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Odisha - Subsection

Section 192(2) in The Orissa Municipal Corporation Act, 2003

(2)Subject to the prior approval of the Government, the Corporation may, for raising revenue for discharging its duties, and performing its functions, under this Act, levy any other tax which the State Legislature has the power to levy under the Constitution of India.