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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(4) in Orissa Value Added Tax Act, 2004

(4)Such deposit into Government Treasury shall be adjusted by the concerned assessing authority towards the tax liability of the contractor and shall constitute a good and sufficient discharge of liability of the deducting authority to the contractor to the extent of the amount deposited.