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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Odisha - Subsection

Section 9A(3) in Orissa Entry Tax Act, 1999

(3)If the dealer furnished return along with evidence showing full payment of the tax due, interest and penalty, payable, if any, on or before the date specified under sub-section (2), the provisional assessment made under sub-section (1) shall stand revoked on the date on which such return is filed by the dealer.