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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(g) in Orissa Entry Tax Act, 1999

(g)fails to issue sale bill or cash memorandum in accordance with the provisions of sub-sections (2) and (3) of section 21; shall, on conviction by a Magistrate, be punishable with simple imprisonment for a term which may extend to six months or fine which shall not be less than two thousand rupees but which may extend to five thousand rupees or with both.