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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in The Orissa Entertainment Tax Act, 2006

(1)Any person aggrieved by an order under Sub-sections (1) and (3) of Section 17 may within one month from the date of service of such order, prefer an appeal to the Assistant Commissioner in such manner as may be prescribed.