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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2)(e) in The Orissa Entertainment Tax Act, 2006

(e)manner of giving prior information to the Commissioner for holding entertainment on which tax is leviable, the manner of obtaining permission for holding entertainment by the proprietor of a cable television network and the manner of filing application under Section 9;