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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Odisha - Subsection

Section 17A(11) in Orissa Entry Tax Act, 1999

(11)On receipt of representation from the Commissioner or application from the applicant for Advance Ruling indicating change of law or fact basing on which Advance Ruling was pronounced under sub-section (4), the Advance Ruling Authority shall have power to modify the said ruling after hearing the parties to the Advance Ruling.