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

State of Odisha - Subsection

Section 41(2) in Orissa Value Added Tax Act, 2004

(2)After identification of individual dealers or class of dealers for tax audit under sub-section (1), the Commissioner shall direct that tax audit in respect of such individual dealers or class of dealers be conducted in accordance with the audit programme approved by him:Provided that the Commissioner may direct tax audit in respect of any individual dealer or class of dealers on out of turn basis or for more than once in an audit cycle to prevent evasion of tax and ensure proper tax compliance.