Section 7(2)(a) in Orissa Entry Tax Act, 1999

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(a) in Orissa Entry Tax Act, 1999

(a)If any dealer, having furnished a return under sub-section (1), discovers any omission or error in the return so furnished, he may file a revised return before the date on which the return for the next tax period becomes due.

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State of Odisha - Subsection

Section 7(2)(a) in Orissa Entry Tax Act, 1999