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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(2) in Orissa Value Added Tax Act, 2004

(2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no further proceedings shall be take against the accused person in respect of the same offence and any proceeding, if already taken, shall not be proceeded with further.