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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Entertainment Tax Act, 2006

(2)When an entertainment is not completed for reasons beyond the control of the proprietor and the Commissioner is satisfied that the proprietor has refunded the amount charged for the tickets,he shall remit the amount of tax payable in respect of such tickets and order the show to be treated as cancelled.