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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Odisha - Subsection

Section 342(3) in Orissa Municipal Act, 1950

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