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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(8) in Orissa Entry Tax Act, 1999

(8)The Advance Ruling pronounced under sub-section (4) shall be binding unless there is a change of law on the basis of which the Advance Ruling has been pronounced and accordingly, no such question shall be entertained in any proceeding by any authority appointed or constituted under this Act, save as provided in section 19.