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THE ORISSA MOTOR VEHICLES TAXATION (SECOND AMENDMENT) ACT, 1990
ORISSA ACT 22 OF 1990
(For the Bill, see Orissa Gazette, Extraordinary dated the 8th October 1990 (No. 1296) THE ORISSA MOTOR VEHICLES TAXATION (SECOND AMENDMENT) ACT, 1990
( Received the assent of the Governor on the 12th November 1990, first published in an extraordinary issue of the Orissa Gazette, dated the 1st December 1990)
An Act further to amend the Orissa Motor Vehicles Taxation Act, 1975.
Be it enacted by the Legislature of the State of Orissa in the Forty-first Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Orissa Motor Vehicles Taxation (Second Amendment) Act, 1990.
Amendment of section 13.
Orissa Act 39 of 1975.
2. In section 13 of the Orissa Motor Vehicles Taxation Act, 1975,-
(i) in sub-section (1), for the word and figure “section 4”, the words and figures “sections 4 and 4-A” and for the words “twice the quarterly tax”, the words “twice the tax due” shall be substituted; and
(ii) the Explanation appearing after sub-section (1-A) shall be deleted.
