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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Cess Act, 1962

(2)The rate per year at which such cess shall be levied shall be fifty per centum of the annual value of the land with effect from the 5th day of April, 1991 and seventy-five per centum of such value with effect from such date as the. State Government may, by notification appoint.]