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[Cites 0, Cited by 0] [Section 622] [Entire Act]

State of Odisha - Subsection

Section 622(3) in The Orissa Municipal Corporation Act, 2003

(3)Whenever in any notice,form or other documents, served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided, such period shall, in the absence of any distinct provision to the contrary in this Act, be calculated from the date of such service.