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

State of Odisha - Subsection

Section 17(2) in The Orissa Entertainment Tax Act, 2006

(2)For the purpose of Sub-section (1), the unit of assessment shall be a quarter and no order assessing tax payable under this Act in relation to any quarter shall be made at any time later than three years from the expiry of the year to which that quarter relates.