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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1)(c) in The Orissa Estates Abolition Act, 1951

(c)any sum which was payable by the Intermediary as income tax in respect of any income other than royalties from mines derived from such estate for the previous agricultural year :