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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3)(a) in The Orissa Luxury Tax Rules, 1995

(a)if any amount remains due for payment by the stockist, the Luxury Tax Officer shall fix a date by which payment shall be made and the receipted challan in proof of such payment shall be produced before him; or