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State of Odisha - Section

Section 9 in Orissa, Sales Tax (Settlement of Arrears) Act, 2011

9. Bar on re-opening of settled cases.

- A certificate issued under section 8 shall be conclusive as to the settlement to which it relates, and no matter covered by such certificate shall be re-opened in any proceeding of review or revision, or in any other proceeding, under the relevant Act.