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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(4)(ii) in The Orissa Entertainment Tax Rules, 2006

(ii)is allowed only partially, the order under appeal shall stand amended in accordance with the orders issued by the appellate authority and action shall be taken as per said orders;