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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(6) in Orissa Value Added Tax Act, 2004

(6)Notwithstanding anything contained in sub-section (1) to (5), no person shall be prosecuted under any of these sub-section for any act referred to therein, if the total amount of tax evaded or attempted to be evaded is less than rupees two hundred during the period of a year.