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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(3) in Orissa Value Added Tax Act, 2004

(3)If the dealer furnishes return along with evidence showing full payment of the tax due and the interest and penalty, payable, if under section 34 on or before the date specified under sub-section (2), the provisional assessment made under sub-section (1) shall stand revoked on the date on which such return is filed by the dealer.