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[Cites 0, Cited by 4] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2) in Orissa Value Added Tax Act, 2004

(2)Subject to rules and for reasons to be recorded in writing, the Commissioner may, upon application field within the prescribed period, revise any order, other than an order of the Tribunal, passed by any person appointed under sub-section (2) of section 3 to assist the Commissioner.