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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(5)Before any order is passed under this section which in likely to affect any person adversely, such person shall be given a reasonable opportunity of being heard.