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

State of Odisha - Subsection

Section 4(4) in The Orissa Rural Infrastructure and Socio-Economic Development Act, 2004

(4)Recovery of tax assessed under Sub-section (3) or refund of any amount of such tax found to have been paid in excess after assessment shall be made in the prescribed manner.