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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Rural Infrastructure and Socio-Economic Development Act, 2004

(3)The State Government, before fixing the rate of tax under Subsection (2), shall appoint a committee, in such manner as may be prescribed who shall recommend to the State Government the annual value of mineral bearing lands and the rate at which the tax may be levied;