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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(5)The appellate authority shall dispose of the appeal petition by a speaking order indicating clearly the amount of tax and the penalty, if any, which is found to be payable by the appellant or the amount to be refundable to the appellant under the Act.