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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Entertainment Tax Rules, 2006

(1)The proprietor of every entertainment required to pay the tax under clause (c) of Section 6 shall, on demand, produce the stamps in stock including the stamps affixed on tickets but not issued, before any inspecting officer.