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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000

(3)The employer required to pay any amount of tax, penalty, interest or composition money under provisions of the Act other than the amount payable under Sub-rule (1) shall credit the same in the manner as specified in Sub-rule (2).