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State of Odisha - Section

Section 10A in Orissa Entry Tax Act, 1999

10A. [ [Inserted by Act No. Orissa 10 of 2005, dated 9.9.2005.]

In Computing the period of limitation specified for assessment or reassessment, as the case may be, the time during which any assessment or reassessment proceeding remained stayed under the order of a competent Court shall be excluded.].