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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(6)(b) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(b)has, without reasonable cause, failed to comply with a notice under Sub-section (2) within the time specified therein or within the time extended under the proviso to Sub-section (4); or