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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(e) in The Orissa Entertainment Tax Act, 2006

(e)affect any investigation, enquiry, assessment proceeding, any other legal proceeding or remedy in respect of any such tax, surcharge, additional surcharge, penalty, interest, right, privilege, obligation, liability, forfeiture or punishment, as aforesaid.