Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 44 in The Orissa Motor Vehicles Taxation Act, 1975

44. Negotiable instruments and shares in a corporation - Notwithstanding anything contained in this Schedule where the property to be sold is a negotiable instrument or a share in a corporation, the Tax Recovery Officer may, instead of selling it by public auction sell such instrument or share through a broker.