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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2) in The Orissa Motor Vehicles Taxation Act, 1975

(2)Where the Tax Recovery Officer so directs such proclamation shall also be published in the official Gazette or in a local news paper, or in both, and the cost of such publication shall be deemed to be cost of the sale.