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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in Orissa, Sales Tax (Settlement of Arrears) Act, 2011

(2)The designated authority, for reasons to be recorded in writing, may refuse to settle the arrears of tax, penalty or interest or both penalty and interest :Provided that no order under this sub-section shall be passed without giving the applicant a reasonable opportunity of showing cause against such refusal.