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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(6) in The Orissa Entertainment Tax Act, 2006

(6)Where any exemption from payment of tax is granted under Sub-section (5), the proprietor of such entertainment shall furnish to the Commissioner such documents and records and in such manner as may be prescribed.