The ODISHA FOREST DEVELOPMENT (TAX ON SALE OF FOREST PRODUCE BY GOVERNMENT OR ODISHA FOREST DEVELOPMENT CORPORATION) (REPEAL) ACT, 2017

    THE ODISHA FOREST DEVELOPMENT (TAX ON SALE OF FOREST PRODUCE 
      BY GOVERNMENT OR ODISHA FOREST DEVELOPMENT  
           CORPORATION) (REPEAL) ACT, 2017 
 
 
    TABLE OF CONTENTS 
 
PREAMBLE: 
 
SECTIONS: 
 
1. Short title and Commencement. 
 
2. Repeal of Odisha Act 18 of 2003. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
 No.  80 ,  CUTTACK,   SATURDAY ,  JANUARY  20 ,  201 8 /  PAUSA 30 ,  1939  
 
 
LAW DEPARTMENT 
NOTIFICATION 
The 19th January, 2018 
 
No.778–I-Legis-46/2018/L.—The following Act of the Odisha Legislative Assembly 
having been assented to by the Governor on the 13th January, 2018 is hereby published 
for general information. 
 
ODISHA ACT 4 OF 2018EXUR 
 
 
THE ODISHA FOREST DEVELOPMENT (TAX ON SALE OF FOREST 
PRODUCE BY GOVERNMENT OR ODISHA FOREST DEVELOPMENT 
CORPORATION) (REPEAL) ACT, 2017. 
       
 
AN ACT TO REPEAL THE ODISHA FOREST DEVELOPMENT (TAX ON SALE 
OF FOREST PRODUCE BY GOVERNMENT OR ODISHA FOREST 
DEVELOPMENT CORPORATION) ACT, 2003. 
 
  BE it enacted by the Legislature of the State of Odisha in the Sixty-             
eighth Year of the Republic of India as follows:— 
  
1. (1) This Act may be called the Odisha Forest Development (Tax on sale of 
forest produce by Government  or Odisha Forest Development Corporation) 
(Repeal) Act, 2017.    
  
(2) It shall be deemed to have come into force on the 1st July, 2017.    
   
Short title and 
commencement. 
 
 
 
 
          2. (1) The Odisha Forest Development (Tax on sale of forest produce by   
        Government or Odisha Forest Development Corporation) Act, 2003 is hereby 
repealed. 
                         
                       (2) Notwithstanding such repeal, but without prejudice to the                 
application of section 5 of the Odisha General Clauses Act, 1937,                    
investigation, proceeding or remedy in relation to any right, privilege, obligation, 
liability, claim or demand, penalty, forfeiture or punishment pending under the 
Act so repealed shall continue or be enforced. 
 
 
 
By Order of the Governor  
                                                                         B.P.ROUTRAY 
         Principal Secretary to Government 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 
Ex. Gaz. 1787-173+180 
Repeal of Odisha 
Act 18 of 2003. 
Odisha 
Act 18 of 
2003. 
Odisha 
Act 1 
of 
1937. 

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