Section 16(2)(ii) in The Central Sales Tax (Orissa) Rules, 1957

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(ii) in The Central Sales Tax (Orissa) Rules, 1957

(ii)if the tax or penalty, if any, is enhanced in such appeal or revision, such penalty on the excess amount shall be payable from the date by which the dealer is required to pay such excess amount:

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State of Odisha - Subsection

Section 16(2)(ii) in The Central Sales Tax (Orissa) Rules, 1957