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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(7) in Orissa Entry Tax Act, 1999

(7)The Advance Ruling so pronounced shall be prospective in effect and shall be binding on the applicant who sought the ruling under sub-section (1) in respect of the question raised in the application, and on the authorities appointed or constituted under the Act, in all similar cases situated in similar facts and circumstances.