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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2)(c) in The Central Sales Tax (Orissa) Rules, 1957

(c)Where a provisional assessment is made, the assessing authority shall serve upon the dealer an order in Form II-C, showing the amount of tax assessed, interest levied and penalty imposed, along with a demand notice in Form VII, which such dealer shall be required to pay within thirty days from the date of receipt of the order and produce evidence thereof within seven days from the date of payment.