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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Odisha Sales Tax (Settlement of Arrears) Rules, 2012

(2)The designated authority shall summarily reject the application if the applicant has not paid ninety per cent of the amount payable under section 7 of the Act, along with the application. The rejection order shall be in Form IV-A.