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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in Orissa Value Added Tax Act, 2004

(3)The Commissioner shall have jurisdiction over the whole of the State and the other persons appointed under sub-section (2) shall, within such areas as the Commissioner may, by general or special order specify, exercise such powers as are, or may be conferred and discharged such functions as may be required, by or under this Act.