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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in Orissa Entry Tax Act, 1999

(5)The registering authority may, on application by a dealer who has furnished security as required under sub-section (1), refund in the prescribed manner the entire amount of security or part thereof if such security is not required for the purposes for which it was furnished.].