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

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State of Odisha - Subsection

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

(iv)The concerned Treasury Officer/Special Treasury Officer on receipt of the paid vouchers from Bank shall make necessary entries in the relevant payment and receipt register after detaching both copies of Form VI. After entry of the Sl. No. and date in the Receipt Schedule alongwith the T.V.No. and date of the Bill in the said Form one copy shall be sent to the Local Assessing Authority and the other copy shall be sent to the Accountant General, Orissa, alongwith a copy of the Recovery/Deposit Receipt Schedule in the monthly account.

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State of Odisha - Subsection

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