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[Cites 0, Cited by 0] [Section 80(7)] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(7)(a) in Orissa Value Added Tax Act, 2004

(a)The High Court may, on the application of either party to the petition, review any order passed by it under sub-section (4), on the basis of facts, which were not before it when it passed the order.