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[Cites 0, Cited by 3] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(5) in Orissa Value Added Tax Act, 2004

(5)Notwithstanding anything contained in sub-section (4), the Commissioner may pass an order under sub-section (1) on any point which has not been raised and decided in an appeal referred to in clause (b) of sub-section (4) before the expiry of the period specified in clause (c) of the said sub-section.