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[Cites 0, Cited by 1] [Section 188A] [Entire Act]

State of Odisha - Subsection

Section 188A(1) in Orissa Municipal Act, 1950

(1)The State Government after consultation with the Municipality may, by notification exempt-
(a)any class of commodities; or
(b)any new industry established within the Municipal area from levy of octroi :
Provided that in cases coming under Clause (b) the exemption shall be for such period, not exceeding five years from the date the industry first goes into production, as may be fixed by the State Government.