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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000

(5)Where the applicant is also an assessee and liable to obtain a certificate of enrolment, the certificate of registration under Sub-rule (2) or (3) shall be deemed to be the certificate of enrolment.