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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(a) in The Orissa Entertainment Tax Rules, 2006

(a)Where the amount of tax is required to be paid by stamping the tickets with an adhesive stamp issued by the Government for admission to entertainment, every taxable ticket for admission shall have securely affixed on the middle and the outer counterfoils of the ticket a stamp of the value of tax payable thereon: