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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(1) in The Orissa Hindu Religious Endowments Act, 1951

(1)It shall not be competent for [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] to levy any contribution for more than six years immediately preceding the year in which a notice of assessment is issued under Section 65.