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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(b) in The Orissa Luxury Tax Rules, 1995

(b)Where he has not furnished return for such period, shall pay such interest, for such period by the date specified in the notice for making payment of assessed luxury tax for such period.