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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in Orissa, Sales Tax (Settlement of Arrears) Act, 2011

(2)The designated authority shall demand further amount payable by the applicant in the form prescribed, if the amount paid by the applicant alongwith application falls short of not more than ten per cent of the amount determined under sub-section (1).