Section 35(6)(b) in Orissa Entry Tax Act, 1999

[Cites 0, Cited by 0] [Section 35(6)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(6)(b) in Orissa Entry Tax Act, 1999

(b)Where a refund is withheld under clause (a) the dealer shall be entitled to interest as provided under sub-section (5), if he becomes entitled to the refund as a result of the appeal or further proceeding or, as the case may be, any other proceeding under this Act.].

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State of Odisha - Subsection

Section 35(6)(b) in Orissa Entry Tax Act, 1999