Section 13 in Orissa, Sales Tax (Settlement of Arrears) Act, 2011
13. Information to be sent to authorities under relevant Act.
- The designated authority shall inform the sales tax officer, assessing authority, tax recovery officer, appellate authority or revisional authority, as the case may be, under the relevant Act, who for the time being, has jurisdiction over the applicant under the relevant Act,-(a)the fact of making of an application by the applicant under section 5;(b)the fact of passing of any order by the designated authority under section 8 ;(c)the fact of revocation of any certificate under section 12; and(d)such other matters as it may deem necessary ;in such form, in such manner, and within such time, as may be prescribed.
