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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(7)(a) in Orissa Entry Tax Act, 1999

(a)The High Court may, on the application of either party to the petition, review any order passed by it under sub-section (4), on the basis of facts, which were not before it when it passed the order.