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

State of Odisha - Subsection

Section 9(9) in The Orissa Luxury Tax Act, 1995

(9)The amount of interest that may become due from a stockist upon determination under Sub-section (5) shall be paid by the stockist into a Government Treasury by such date as may be specified in the notice issued under that Sub-section by the Commissioner and the date to be so specified shall not ordinarily be less than thirty days from the date of service of such notice.