Section 36(2)(a) in The Orissa Entertainment Tax Rules, 2006

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

(a)from whom any amount of money is due, or becomes due to the proprietor, on whom notice has been served under Sections 5, 7, 16, 17 and 20; or

Legal Document View