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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1) in Orissa Value Added Tax Act, 2004

(1)The Commissioner may select such individual dealers or class of dealers for tax audit on random basis or on the basis of risk analysis or on the basis of any other objective criteria, at such intervals or in such audit cycle, as may be prescribed.