Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 74] [Entire Act] State of Odisha - Subsection Section 74(14) in Orissa Value Added Tax Act, 2004 (14)No order of penalty shall be made under this section in respect of goods which are not liable to payment of tax under this Act.
