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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in Orissa Entry Tax Act, 1999

(2)[ Every manufacturer collection tax under sub-section (1) shall reflect in returns submitted under sub-section (1) of section 7 the particulars of tax so collected along with the proof of payment of tax,] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.].