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

State of Odisha - Subsection

Section 10(1) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(1)If the Commissioner is satisfied that the return furnished by a dealer under Section 8 in respect of any period is correct and complete, he shall, by an order in writing, assess the dealer and determine the tax payable by him or the basis of such return.