Section 510(1)(b) in Orissa Municipal Rules, 1953

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State of Odisha - Subsection

Section 510(1)(b) in Orissa Municipal Rules, 1953

(b)where the amount of the said profit and gains is not ascertainable or where such company or person is not assessed to income-tax such percentage or percentage as the Council may determine of the turnover of such business transacted in the area of the Municipality during the half year or where this also unascertainable during the corresponding half-year of previous year.

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State of Odisha - Subsection

Section 510(1)(b) in Orissa Municipal Rules, 1953