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.
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 80, CUTTACK, SATURDAY, JANUARY 20, 2018 / 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.
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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Development (Tax on sale of forest produce by Government or Odisha Forest Development Corporation) Act, 2003 is hereby repealed.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right, privilege, obligation, liability, claim or demand, penalty, forfeiture or punishment pending under the Act so repealed shall continue or be enforced.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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