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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Entertainment Tax Act, 2006

(5)Where the payment for admission to an entertainment referred to in Sub-section (1) is made wholly or partly by means of a lump sum paid as subscription, contribution, donation or otherwise, the tax shall be paid on the amount of such lump sum ana on the amount of payment for admission, if any, made otherwise.