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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(1)(c) in The Orissa Municipal Corporation Act, 2003

(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Corporation fund, and if necessary, that any one or more of the taxes authorized by Chapter-XIII may be imposed or increased but not so as to exceed any maximum prescribed by that Chapter.