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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(3) in The Orissa Entertainment Tax Act, 2006

(3)Any notification issued under Sub-section (1) shall, as soon as possible after it is published, be laid before the Orissa Legislative Assembly for a total period of 14 days which may comprise in one or more sessions.