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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(d) in The Orissa Entertainment Tax Act, 2006

(d)affect any tax, surcharge, additional surcharge and penalty as are due or may become due or any forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the repealed Act; or