Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Motor Vehicle Taxation (Second Amendment) Act, 1993 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Repeal And Savings Orissa Motor Vehicle Taxation (Second Amendment) Act, 1993 1. Short Title And Commencement :- (1 ) The Act may be called the Orissa Motor Vehicles Taxation (Second Amendment) Act (Orissa Act 39 of 1975) 1993. (2) It shall be deemed to have come into force on the 21st day of September, 1993. 2. Amendment Of Section 4 :- I n the Orissa Motor Vehicles Taxation Act, 1975 (hereinafter referred to as the principal Act), in Section-4, (a) in the first proviso to sub-section (2), for the words " two hundred rupees" the words " five hundred rupees" shall be substituted; and (b) in sub-section (3), (i) for the words "transport vehicle" occurring in the opening portion, the word "vehicle" shall be substituted ; and (ii) the provisos thereto shall be omitted. 3. Repeal And Savings :- (1) The Orissa Motor Vehicles Taxation (Amendment) Ordinance (Orissa Ordinance No. of 1993) 1993 hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.