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[Cites 0, Cited by 7] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in Orissa Value Added Tax Act, 2004

(2)If a registered dealer furnishes the return in respect of any tax period within the prescribed time and the return so furnished is found to be in order, it shall be accepted as self-assessed subject to adjustment of any arithmetical error apparent on the face of the said return.