Section 51(1)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(1)(a) in Orissa Value Added Tax Act, 2004

(a)Any person from who any money is due or may become due to a dealer, who has failed to comply with notice served under sub-section (4) or sub-section (5) of section 50 of section 50 or has failed to pay any interest due from him under this Act; or

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State of Odisha - Subsection

Section 51(1)(a) in Orissa Value Added Tax Act, 2004