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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(4) in The Orissa Luxury Tax Rules, 1995

(4)The sale-proceeds mentioned in Sub-section (4) of Section 13 shall be deposited by the Luxury Tax Officer in the Government Treasury within seven days from the date of sale and the stockist shall be immediately informed thereafter of the balance referred to in Sub-section (5) of Section 13.