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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in Orissa Entry Tax Act, 1999

(1)With a view to preventing or checking evasion of tax under this Act, check-costs or barriers or both, as the case may be, established, or erected under the provisions of [VAT Act] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.] shall be deemed to be recognises check-posts or barriers for the purpose of this Act.