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

State of Odisha - Subsection

Section 9A(2) in Orissa Entry Tax Act, 1999

(2)The provisional assessment under sub-section (1) shall be made on the basis of past returns or past records, and, where no such returns or records are available, on the basis of information received by the assessing authority and in every such case the assessing authority shall direct the dealer to deposit the amount of tax so assessed in such manner and by such dates as may be prescribed.