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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in Orissa Entry Tax Act, 1999

(2)Where the penalty levied under sub-section (1) is paid, the goods so seized shall be released, but where such penalty is not paid by the person concerned within the time prescribed, the [Officer making the seizure] [Substituted by Act No. Orissa 2 of 2004, dated 5.2.2004] shall confiscate the goods so sized.