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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Odisha - Subsection

Section 144(2) in The Orissa Municipal Corporation Act, 2003

(2)Whenever the Corporation determines to have recourse to supplementary taxation in any year, it shall, subject to the provisions contained in Chapter-XIII, do so by increasing for the unexpired portion of the year, the rate at which any tax or duty is to be levied.