Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 159] [Entire Act] State of Odisha - Subsection Section 159(2) in Orissa Municipal Act, 1950 (2)Such tax shall be payable in quarterly instalments, and every such instalment shall be deemed to be due on the first day of the quarter of which it is payable.
