Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 77] [Entire Act] State of Odisha - Subsection Section 77(1) in Orissa Value Added Tax Act, 2004 (1)Any dealer aggrieved by an order passed under section 34, 40, 42, 43, 44, 45 or 52 may prefer an appeal to such authority as may be prescribed.
