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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in Orissa Entry Tax Act, 1999

(4)Any return signed by a person who is not authorised under sub-section (3) shall not be treated as a return for the purposes of this Act :Provided that any amount deposited on the basis of such return shall not be refunded except where if is established under the provisions of this Act to be otherwise payable.