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State of Odisha - Section

Section 39 in Orissa Entry Tax Act, 1999

39. Notifications to be laid before the Assembly.

- All notifications issued under [Sections 3, 6 and 37-A] [Inserted by Act No. Orissa 10 of 2005, dated 9.9.2005.] shall, as soon as possible after they are published, be laid before the Orissa Legislative Assembly for a total period of fourteen days which may comprise in one or more sessions.