Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(4) in The Orissa Luxury Tax Act, 1995 (4)A stockist liable to pay interest under Sub-section (1) or Subsection (2), shall pay into a Government Treasury the amount of such interest in such manner and by such date or dates as may be prescribed.
