Section 77(2)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(2)(a) in Orissa Value Added Tax Act, 2004

(a)A notice issued under this Act calling upon a dealer for assessment or any person to show cause as to why he shall not be prosecuted for an offence under this Act; or

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State of Odisha - Subsection

Section 77(2)(a) in Orissa Value Added Tax Act, 2004