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

State of Odisha - Subsection

Section 73(6) in Odisha Goods and Services Tax Act, 2017

(6)The proper officer, on receipt of such information, shall not serve any notice under sub-section (1) or, as the case may be, the statement under subsection (3), in respect of the tax so paid or any penalty payable under the provisions of this Act or the rules made thereunder.