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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2) in The Orissa Self-Help Co-operatives Act, 2001

(2)The Government may, by notification, exempt any class of Cooperatives from taxes on -
(a)agricultural income;
(b)sale or purchase of goods; or
(c)professions, trades, calling and employment.