Section 3 in Orissa, Sales Tax (Settlement of Arrears) Act, 2011
3. Designated Authority.
- For carrying out the purposes of this Act, the officers as referred to in sub-section (2) of section 3 of the Orissa Value Added Tax Act, 2004, (Orissa Act 4 of 2005.) shall act as designated authority and such authority shall exercise the power and function within such limit as may be specified, from time to time, in the order issued in this behalf by the Commissioner.
