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[Cites 0, Cited by 2] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(6) in Orissa Value Added Tax Act, 2004

(6)Where a dealer has referred an appeal under sub-section (1), the Commissioner may, stay realisation, either in part or in full, the amount of tax, interest or penalty, as the case may be, remaining outstanding for recovery as a result of the disposal of appeal under sub-section (7) of section 77, on application in that behalf filed by the dealer within the period as provided in sub-section (1).