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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(1) in Orissa Value Added Tax Act, 2004

(1)Any person who,-
(a)Not being a registered dealer, collects any sum by way of tax; or
(b)Being a registered dealer, collects any amount by way of tax in excess of the tax payable by him.
shall be liable to pay in addition to the tax for which he may be liable, a penalty equal to twice the sum so collected by way of tax.