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

State of Odisha - Subsection

Section 17A(4) in Orissa Entry Tax Act, 1999

(4)On admission of the application, the bench constituted for the purpose as prescribed in clause (d) of sub-section (3) of section 4 of VAT Act shall, after hearing the applicant for Advance Ruling and the Commissioner or his authorised representative, pronounce its Advance Ruling on the question specified in the application.