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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Entertainment Tax Act, 2006

(1)Every proprietor before holding an entertainment on which tax is leviable shall deposit such security and in such manner as may be prescribed, and the Commissioner may deduct any arrears of tax from the security so deposited and may also enhance or forfeit the security in such manner as may be prescribed.