Section 26 in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
26. Copy of order.
- Whenever any order is passed by any authority affecting any employer or a person, a copy of such order shall be furnished to such employer or person, as the case may be, free of cost.Form-1[See Rule 4(1)/6(1)]Application for Registration/Amendment-cum-Certificate of Registration(To be submitted in duplicate)ToThe Assessing Authority...........................I hereby apply for Certificate of Registration/Amendment of Certificate of Registration under the Orissa State Tax on Professions, Trades, Callings and Employments Act, 2000 as per the particulars given below :(Please type or use block letters only)
