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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(5)(ii) in Orissa Value Added Tax Act, 2004

(ii)If the tax or penalty, if any, is enhanced in such appeal or revision, such penalty on the excess amount shall be payable from the date by which the dealer is required to pay such excess amount.