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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Entertainment Tax Act, 2006

(2)Any officer referred to in Sub-section (1) may require the proprietor, society or any person involved in payment for admission to produce for inspection before him or any other officer, all details of accounts and other records relating to the entertainment as such officer may consider necessary.