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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(1) in Orissa Value Added Tax Act, 2004

(1)Subject to conditions, if any, as may be prescribed, the Commissioner may authorise either generally or in respect of a particular case or class of cases, any officer appointed under sub-section (2) of section 3 to investigate all or any of the offences punishable under this Act.