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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(2)The returns, during the first year of operation of his Act, shall be furnished for such period and within such time as may be notified by the Commissioner in this behalf and thereafter quarterly returns shall be furnished within thirty days of completion of the quarter in respect of which returns are to be filled.