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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3)(a) in The Central Sales Tax (Orissa) Rules, 1957

(a)The return under sub-rule (1) or (2) shall be accompanied by a receipt from the Government Treasury as specified in rule 24 of these rules or a crossed demand draft drawn on any scheduled bank or a banker's cheque issued by a scheduled bank in favour of the Sales Tax Officer or Assistant Commissioner, as the case may be, for the full amount of tax payable along with interest, if any, as per the return.