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[Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act]

State of Odisha - Subsection

Section 24A(2)(m) in The Orissa Municipal Corporation Act, 2003

(m)particulars of taxes, fees, fines, rents and such other sums received by it under this Act or otherwise and credited to the Corporation Fund in the previous year;