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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(1) in Orissa Entry Tax Act, 1999

(1)The State Government shall subject to the condition of previous publication, makes rules, by notification to carry out the purpose of this Act:Provided that previous publication shall not he necessary where the rules are made for the first time after the commencement of this Act.