Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Odisha - Subsection Section 27(3) in The Orissa Entertainment Tax Rules, 2006 (3)In case such cheque or bank draft is dishonoured for payment, the return shall not be deemed to be return for the purpose of this rule.
