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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1) in The Orissa Entertainment Tax Act, 2006

(1)Any offence punishable under this Act or rules may be compounded by the Commissioner either before or after the institution of the prosecution on realization of such amount of composition fees, as he thinks fit, but not exceeding the maximum amount of fine fixed for the offence.