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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(7) in Orissa Entry Tax Act, 1999

(7)Where a dealer or person has prefered an appeal under sub-section (1), the Commissioner may, stay realisation, either in part or in full, the amount of tax of interest or penalty, as the case may be remaining outstanding or recovery as a result of disposal of appeal under sub-section (7) of section 16, on application in that behalf filed by the dealer within the period as provided in sub-section (1).].