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

State of Odisha - Subsection

Section 54(7) in Orissa Value Added Tax Act, 2004

(7)Where any certificate issued under sub-section (5) is found to have been obtained on incorrect or fraudulent representation of facts, the assessing authority shall cancel the certificate with direction to the deducting authority to recover the tax, not deducted on the strength of such certificate, from the subsequent payment due to the works contractor:Provided that no such order of cancellation shall be issued without giving a reasonable opportunity of being heard to the works contractor.