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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(2) in Orissa Value Added Tax Act, 2004

(2)Any proceeding under this Act before the Commissioner or the Tribunal or person referred in sub-section (1) shall be deemed to be a judicial proceeding within the meaning of section 193 and 228 and for the purposes of section 196, of the Indian Penal Code, 1860.