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[Cites 0, Cited by 0] [Section 206B(2)] [Section 206B] [Entire Act]

State of Odisha - Subsection

Section 206B(2)(a) in Orissa Municipal Rules, 1953

(a)A tax-payer electing to compound the octroi shall apply to the Executive Officer of the Municipality in Form A showing the correct gross quantity of goods brought by him into the Municipal limits in two years preceding the year for which the application is made.