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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3)(b) in Odisha Sales Tax (Settlement of Arrears) Rules, 2012

(b)The said authority shall also inform the applicant and the Sales Tax Officer or assessing authority or appellate authority or revisional authority, or Tax Recovery Officer (TRO) as the case may be, under the relevant Act, or any other Court or Tribunal, the fact of passing the order under sub-section (3) of Section 8 of the Act, by endorsing copy of Form VIIIA in their favour.