Section 4(2)(d) in The Orissa Rural Employment, Education and Production Act, 1992

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(d) in The Orissa Rural Employment, Education and Production Act, 1992

(d)recovery of the tax assessed under clause (c) or refund of any amount of such tax found to have been paid in excess after assessment shall be made in the manner prescribed :

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State of Odisha - Subsection

Section 4(2)(d) in The Orissa Rural Employment, Education and Production Act, 1992