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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2)(d) in The Orissa Entertainment Tax Act, 2006

(d)the manner or the terms and conditions subject to which exemption from payment of tax may be granted under Sub-section (5) and the manner of furnishing documents and records of such exempted entertainment to the Commissioner as required under Sub-section (6) of Section 8;