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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(2) in Orissa Entry Tax Act, 1999

(2)If, in the opinion of the Advance Ruling Authority, the application does not relate to any disputed question as referred to in sub-section (1) or the application is incomplete or incorrect, the Advance Ruling Authority may, after giving the applicant a reasonable opportunity of being heard, reject the application.