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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Odisha - Subsection

Section 148(3) in Orissa Municipal Rules, 1953

(3)The above register will also show the interest due and the realisations on account of it from time to time. Care should be taken to see that the amounts due are realised on due dates and that there are no outstanding. Investments exempt from income-tax should be indicated in the remarks column of the Register together with the-authority therefore.