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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Odisha - Subsection

Section 9A(4) in Orissa Entry Tax Act, 1999

(4)Nothing contained in this section shall prevent the assessing authority from making assessment under section 9-C and any tax, interest or penalty paid against the provisional assessment under this section shall be adjusted against tax, interest or penalty payable on such assessment.