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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(5)If a dealer fails to make a return as required under Section 8, the Commissioner shall, after giving the dealer a reasonable opportunity of being heard, by an order in writing, assess the dealer to the best of his judgement and determine the tax payable by him on the basis of such assessment.