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[Cites 0, Cited by 4] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(13) in Orissa Value Added Tax Act, 2004

(13)If a dealer fails to produce books of account and such other records necessary cooperation to facilitate smooth conduct of audit or prevents, in any manner, the conduct of audit, the Commissioner may, after giving the dealer an opportunity of being heard, impose a penalty not exceeding rupees twenty five thousand on the dealer.