The ODISHA AGRICULTURAL INCOME-TAX LAW REPEALING ACT, 1979

ORISSA ACT 20 OF 1979
*THE ORISSA AGRICULTURAL INCOME-TAX LAW REPEALING ACT, 1979
[ Received the assent of the Governor on the 11th October 1979, first published in
an extraordinary issue of the Orissa Gazette, dated the 15th October 1979 ]
and
AN ACT TO REPEAL•ITIEORISSAAGRICULTURALINCOME-TAXACT, 1947
E it enacted by the Legislature of the State of Orissa in the
Thirtieth Year of the Republic of India, as follows .
1. (1) This Act may be called the Orissa Agricultural Income-Tax
Law Repealing Act, 1979.
(2) It shall be deemed to have come into force with effect from
the 1st day of April, 1979.
2. The Orissa Agricultural Income-Tax Act, 1947 is hereby Criss•Act•24 of 19%. •Onssa Aet repealed.24 of 1947 .
For the Bill seeOrissaGazette,Extraordinary, datedthe 12th September
1979 (No. 1741 )
89
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