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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Odisha - Subsection

Section 189(1)(b) in Orissa Municipal Act, 1950

(b)is in receipt of any [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] income from investments residing in the Municipality area for not less than sixty days in the aggregate, shall pay to the Municipality a half-yearly tax at such rates, as may be prescribed, subject to the maximum of one hundred and twenty-five rupees per year :