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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Entertainment Tax Act, 2006

(3)If in any entertainment referred to in Sub-section (1) to which admission is generally on payment, any person is admitted free of payment for admission or on a concessional rate, the same amount of tax shall be payable as if such person was admitted on full payment for admission.