Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 197] [Entire Act] State of Odisha - Subsection Section 197(2) in The Orissa Municipal Corporation Act, 2003 (2)The Corporation shall have such percentage of the Entry Tax share in lieu of Octroi, as admissible under the provisions of the Orissa Entry Tax Act, 1999 and rules made thereunder.
