Section 3(1)(e) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

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State of Odisha - Subsection

Section 3(1)(e) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(e)by publication in the newspaper having circulation in the place where the premises or place of unauthorised use is situated, when the Assessing Officer is satisfied that it is not reasonably practicable to serve the provisional order of assessment the person in any of the manner mentioned above; and

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State of Odisha - Subsection

Section 3(1)(e) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004