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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Entertainment Tax Act, 2006

(2)When the proprietor fails to file return along with full payment of tax as admitted in the said return, the amount defaulted shall be demanded in the prescribed manner and penalty not exceeding the amount of tax defaulted shall be levied for such default:Provided that no such penalty shall be levied without giving the proprietor and opportunity of being heard.