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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Motor Vehicles Taxation Rules, 1976

(3)Where the composite tax in respect of the vehicles plying under National Permit Scheme has not been paid within the due date as required under the provisions of the said Scheme and remains unpaid, the Taxing Officer shall impose penalty at the rate provided in the said Scheme, in respect of such vehicle.