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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(1)Where a dealer dies after assessment but before payment of the tax, his executor, administrator or other legal representative shall be liable to pay, out of the estate of the deceased and to the extent to which it is capable meeting the charge, the tax assessed as payable by such dealer.