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

State of Odisha - Subsection

Section 36(2)(b) in The Orissa Entertainment Tax Rules, 2006

(b)who holds or may subsequently hold any amount of money for or on account of such proprietor, to pay to the Commissioner, either forthwith or upon the money becoming due or being held or at or within the time specified in the notice, so much of money as is sufficient to pay the amount due from the proprietor of an entertainment in respect of arrears of tax or the whole of the money when it is equal to or less than that amount.