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[Cites 0, Cited by 0] [Section 17A(3)] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(3)(a) in Orissa Entry Tax Act, 1999

(a)if the disputed question on which Advance Ruling has been sought is the subject matter of any assessment or appeal proceeding concerning the said applicant, or