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

State of Odisha - Subsection

Section 17(4) in The Orissa Entertainment Tax Act, 2006

(4)The amount of tax assessed or reassessed by the assessing authority shall, together with any penalty that may be directed to pay, be paid by the proprietor within a period of thirty days from the date of service of notice of demand issued by the assessing authority.