Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Odisha - Subsection Section 45(6) in Orissa Value Added Tax Act, 2004 (6)No order under sub-section (3) or (4) shall be passed after the expiry of six months from the date the notice calling upon the causal dealer to furnish return is served on him or the date on which such return is voluntarily filed.
