Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 16 in The Orissa Motor Vehicles Taxation Rules, 1976

16.

On sufficient proof being shown and being satisfied that the tax token is lost or damaged, the Taxing Officer may, at any time grant a duplicate tax token on payment of a fee of rupees five. Such tax token shall be marked 'duplicate' in red ink.