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[Cites 0, Cited by 2] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(4) in Orissa Value Added Tax Act, 2004

(4)The Commissioner shall not revise, under sub-section (1), any order, if-
(a)Period for filing of appeal against the order as provided under section 77 or 78 has not expired; or
(b)The order has been made a subject matter of appeal under section 77 or 78; or
(c)More than five years have expired after the order sought to be revised was passed.