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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000

(3)Before proceeding under Sub-section (1) of Section 8 on the ground that assessee has filed incorrect or incomplete return, the Assessing Authority shall record the reason or basis for such ground.