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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Odisha - Subsection

Section 198(4) in The Orissa Municipal Corporation Act, 2003

(4)In calculating the amount of property tax and the amount payable per quarter after allowing rebate for timely payment, the fraction of a rupee shall be rounded off to the nearest rupee, fifty paise being treated as one rupee.