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[Cites 0, Cited by 6] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(5) in Orissa Value Added Tax Act, 2004

(5)If a dealer fails to make available the books of account as specified under sub-section (1) at his principal place of business or the branch office, as the case may be, to any officer appointed under section 3 to assist the Commissioner for inspection other than audit, the Commissioner may impose on such dealer a penalty of rupees five thousand, after giving him an opportunity of being heard.