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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Odisha Sales Tax (Settlement of Arrears) Rules, 2012

(1)An application made under sub-section (1) of Section 5 of the Act, shall be in Form I. It shall be in duplicate and shall be accompanied by two copies of the assessment / appeal / revision order, one of which shall be original / certified copy.