Section 4(4)(b) in The Orissa Motor Vehicles Taxation Act, 1975

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State of Odisha - Subsection

Section 4(4)(b) in The Orissa Motor Vehicles Taxation Act, 1975

(b)there shall be delivered to the Taxing Officer a declaration in duplicate in the prescribed from with the proscribed particulars specifying the Taxing Officer from whom the tax token, if any, had been last obtained and showing that the tax payable for the vehicle is the amount actually paid.

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State of Odisha - Subsection

Section 4(4)(b) in The Orissa Motor Vehicles Taxation Act, 1975