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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in Orissa Entry Tax Act, 1999

(4)The registering authority may, after giving the dealer a reasonable opportunity of being heard, by order, adjust or forfeit, as the case may be the whole or any portion of the security furnished by a dealer-
(a)for realizing any amount of tax, penalty or interest payable by the dealer; or
(b)if the dealer has misused any form or has failed to keep them in proper custody.