Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(6) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(6)The amount of tax together with the penalty, if any, which remains unpaid after the date specified in the notice issued under Sub-section (4) or after the date specified in the notice under Sub-section (5) shall be recoverable as an arrear of land revenue.