Section 3(3) in The Orissa Motor Vehicles Taxation Act, 1975
(3)All references made in this Act to [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]; shall be construed as references to [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]; as for the time being amended in exercise of the powers conferred by this section.[* * *] [Deleted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]
