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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in Orissa Entry Tax Act, 1999

(4)Any person discharging any liability to the Dealer after receipt of the notice referred to in this section shall be personally liable to the assessing authority to the extent of the liability discharged or to the extent of the liability of the Dealer for the amount due under the Act, whichever is less.