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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(b) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(b)to the Director/Secretary/Principal Officer of the Company or any officer-in-charge of the local office of the Company with a copy to the Registered office of the Company where a Company is the addressee; and