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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(d) in The Central Sales Tax (Orissa) Rules, 1957

(d)The procedure to be followed in hearing the appeal under this rule shall be the same as those prescribed by the rules framed under [Orissa Value Added Tax Act, 2004.] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]