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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(v) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000

(v)The concerned Treasury Officer/Special Treasury Officer shall send one copy of the monthly Schedule of Recovery/Deposit of tax to the Local Assessing Authority and the Accountant General, Orissa, alongwith the copies of Form VI and challan in proof of the entries in the Receipt Schedule.