(1)This Act may be called the Orissa Entry Tax Act, 1999.(2)It shall extend to the whole of the State of Orissa.(3)It shall [come into force on such date as the State Government may, by notification, appoint] [Come in to force w.e.f 1st D 1999 Vide F. D. Notification No. 44748-C. T. A. 30/99-F, Orissa Gazette Extraordinary 4th November, 1999 (No. 1509].
