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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(4) in Orissa Value Added Tax Act, 2004

(4)If the Commissioner is satisfied that dealers of any class are not in a position to maintain accounts in accordance with the provisions of sub-section (1), he may, for reasons to be recorded in writing, exempt such class of dealers from maintaining such accounts.