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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in Orissa Value Added Tax Act, 2004

(2)The Commissioner may, for the purposes of sub-section (1), establish an electronic data processing system at the head quarters level and at any other level including the check-gates, as may be prescribed, for implementing the provisions of this Act and the rules.