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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2) in Orissa Value Added Tax Act, 2004

(2)Whoever aids, abets or induces any person in commission of any act specified in clauses (a) to (g) of sub-section (l) shall, on conviction, be punished with imprisonment of either description which shall not be less than three months but which may extend to one year and with fine.