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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2)(i) in Orissa Entry Tax Act, 1999

(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the Dealer or any other person of persons liable to pay tax under this Act; and