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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(2)(d) in Orissa Value Added Tax Act, 2004

(d)Affect any tax, surcharge, penalty, interest as are due or may become due or any forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the repealed Act; or