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

State of Odisha - Subsection

Section 17(5) in The Orissa Motor Vehicles Taxation Rules, 1976

(5)If the Taxing Officer decides not to grant refund to the full amount or part of the amount claimed, he shall communicate the reason for doing so in writing to the applicant within fifteen day from the date of receipt of the application for the refund.