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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3)(b) in Orissa Value Added Tax Act, 2004

(b)Any person associated with the business for which the application for grant of registration is made is in arrears of any dues under the provisions of this Act or the Orissa Sales Tax Act, 1947 in respect of any business; or