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[Cites 0, Cited by 1] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(6) in Orissa Value Added Tax Act, 2004

(6)During the pendency of the proceeding under sub-section (5), if any one prays for being impleaded as a party to the case on the ground of involvement of his interest therein, the officer-in-charge or the authorised officer referred to in that sub-section may, if satisfied, permit him to be so impleaded, and, thereafter all the provisions of this section shall mutatis mutandis apply to him.