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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(4)(b) in Orissa Value Added Tax Act, 2004

(b)Where a dealer opts for refund under clause (a), he shall make an application to that effect to the assessing authority within such time and in such manner as may be prescribed.