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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Entertainment Tax Act, 2006

(2)No order to enhance or forfeit the security shall be made under Sub-section (1), unless the Commissioner, after giving the proprietor a reasonable opportunity of being heard, is satisfied that the proprietor has evaded tax or violated the provisions of this Act or rules.