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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in Orissa Entry Tax Act, 1999

(4)The Commissioner shall not entertain any application for revision under sub-section (3), if the dealer or person filling the application, have a remedy by way of appeal under section 16 or section 17, did not avail of such remedy or did not file the application within the prescribed time.