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State of Odisha - Section

Section 14 in The Orissa Luxury Tax Rules, 1995

14. Payment of Interest.

- Every stockist liable to pay interest under Section 8 shall furnish to the appropriate Luxury Tax Officer a statement in Form VI showing the interest payable by him in respect of period or periods
(a)under Sub-section (1) of the said Section, where returns are furnished.
(b)under Sub-section (1) of the said section where returns are not furnished, or
(c)under Sub-section (2) of the said section