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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4) in The Orissa Entertainment Tax Act, 2006

(4)The Commissioner appointed under Sub-section (1) and other officers appointed under Sub-section (2) shall exercise such power as maybe conferred and perform such duties as may be required by or under this Act.