Section 4A(6) in The Orissa Motor Vehicles Taxation Act, 1975
(6)The provisions of Sections 10 and 16 relating to temporary discontinuance of the use of vehicle and rebate on payment of tax, respectively, shall not apply to a vehicle in respect of which one-time tax is leviable under this section.][* * *] [Deleted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]
