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] [Section 176] [Entire Act]

State of Odisha - Subsection

Section 176(2) in Orissa Municipal Act, 1950

(2)Such order shall be published at least one month before the beginning of the [year] [Substituted vide Orissa Act No. 20 of 1986.] in which such tax will first take effect, and shall specify at what rates not exceeding the rates given in the said schedule, such tax shall be levied.