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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa Motor Vehicles Taxation Act, 1975

(1)The State Government may by notification make an exemption, reduction in the rate or other modification in regard to the tax payable-
(i)by any person or class of persons; or
(ii)in respect of any motor vehicle or class of motor vehicles.