Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 192] [Entire Act] State of Odisha - Subsection Section 192(3) in The Orissa Municipal Corporation Act, 2003 (3)The levy, assessment and collection of taxes mentioned in Subsection (1) shall be in accordance with the provisions of this Act and the rules and the regulations made there under.
