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[Cites 0, Cited by 0] [Section 80(7)] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(7)(b) in Orissa Value Added Tax Act, 2004

(b)The application for review shall be preferred within such time and in such manner as may be prescribed and shall, where it is preferred by any person other than the Commissioner, be accompanied by a fee of rupees one hundred.