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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Odisha - Subsection

Section 8A(3) in The Central Sales Tax (Orissa) Rules, 1957

(3)Before imposition of penalty, the assessing authority shall serve on such defaulting dealer a notice in Form 11-A calling him to show cause, within a period of fourteen days from the date of receipt of the notice as to why a penalty shall not be levied on him and consider the explanation given by the dealer, if any.