Section 4(3)(b) in Orissa Value Added Tax Act, 2004

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State of Odisha - Subsection

Section 4(3)(b) in Orissa Value Added Tax Act, 2004

(b)The Chairman or any other Judicial member and an Accounts member, as may be constituted by the Chairman, when the total disputed amount of tax and interest and penalty, if any, involved in a case exceeds rupees two lakhs, but does not exceed rupees ten lakhs; and

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State of Odisha - Subsection

Section 4(3)(b) in Orissa Value Added Tax Act, 2004