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[Cites 0, Cited by 5] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in Orissa Entry Tax Act, 1999

(2)If a registered dealer furnishes the return in respect of any tax period within he prescribed time and the return so furnished its found to be in order, it shall be accepted as self-assessed subject to adjustment of any arithmetical error apparent on the face of the said return.].