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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(c) in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006

(c)A licensed or registered advertiser shall before displaying or causing the display of advertisements, satisfy himself that, the tax due thereon has been paid to the Corporation and the Commissioner's approval obtained thereof.