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

State of Odisha - Subsection

Section 15(3) in The Orissa Luxury Tax Rules, 1995

(3)Every stockist liable to pay interest under Sub-section (2) of Section 8 in respect of any period shall pay such interest by the date specified in the notice referred to in Sub-rule (4) of rule 18 for making payment of assessed luxury tax due for such period.