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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Odisha - Subsection

Section 9C(5) in Orissa Entry Tax Act, 1999

(5)Without prejudice to any penalty or interest that may have been levied under any provision of this Act, an amount equal to twice the amount of tax assessed under sub-section (3) or (4) shall be imposed by way of penalty in respect of any assessment completed under the said sub-sections.