Section 35(4)(b) in Orissa Entry Tax Act, 1999

[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(4)(b) in Orissa Entry Tax Act, 1999

(b)As soon as may be, on receipt of the application for such refund, the assessing authority shall direct a tax audit under section 9-C for the tax period pertaining to such refund as covered under the return referred to in clause (a) which shall be completed within a period of one month from the date of issue of such direction, to establish the correctness of such claim:

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State of Odisha - Subsection

Section 35(4)(b) in Orissa Entry Tax Act, 1999