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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4) in The Orissa Entertainment Tax Act, 2006

(4)Where any Certificate issued under Sub-section (1) has been revoked or suspended under this Section, the Commissioner shall have the power to prevent such entertainment and may, for that purpose, take such steps as he may consider necessary in the circumstances of the case.