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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in Odisha Goods and Services Tax Act, 2017

(3)Any proceedings for rectification, appeal and revision, wherever applicable, of any order passed by an officer appointed under this Act, shall not lie before an officer appointed under the Central Goods and Services Tax Act. Powers of officers. Authorisation of officers of central tax as proper officer in certain circumstances.