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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(7)(b) in Orissa Entry Tax Act, 1999

(b)The application for review shall be preferred within such time and in such manner as may be prescribed and shall, where it is preferred by any person other than the Commissioner, be accompanied by a fee of rupees one hundred.].