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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(4) in Orissa Value Added Tax Act, 2004

(4)Nothing contained in this section shall prevent the assessing authority from making assessment under section 42 and any tax, interest or penalty paid against the provisional assessment under this section shall be adjusted against tax, interest or penalty payable on such assessment.