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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Luxury Tax Act, 1995

(4)In computing the period limited by Sub-section (3) for making any assessment under Sub-section (1) or Sub-section (2), the period during which the Commissioner is restrained from commencing or continuing any proceeding for which such assessment by an order of any Court shall be excluded.