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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(f) in The Orissa Rural Employment, Education and Production Act, 1992

(f)the notified authority shall, in the prescribed manner, pay a simple interest at the rate of eighteen per centum per annum for each month of delay in making refund to any holder of a mineral-bearing land of the amount of tax paid in excess, when such excess payment arises out of an order passed on an appeal, revision or review under Section 5, from the first day of the month next following the expiry of three months from the date of such order up to the month preceding the month in which the refund is made under clause (d), upon the amount of the tax refundable to him according to such order;