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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Odisha - Subsection

Section 37A(2) in Orissa Entry Tax Act, 1999

(2)References made in this Act to the Schedule, or any entry or item thereof, shall be construed as references to the Schedule or, as the case may be, the Entry or item thereof as, for the time being, amended in exercise of the powers conferred by this section.].