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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Odisha - Subsection

Section 100(3) in Orissa Value Added Tax Act, 2004

(3)Where a notice under sub-section (1) is served upon any person or dealer provisionally attaching the stock in trade held by him, such person or dealer shall be personally liable, so long as the attachment notice is not revoked or has not ceased to have effect, to pay, to the Commissioner, the amount of money covered under such attachment.