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State of Odisha - Section

Section 38A in Orissa Entry Tax Act, 1999

38A. [ [Inserted by Act No. Orissa 10 of 2005, dated 9.9.2005.]

With regard to the powers to summon and take evidence on oath, the Commissioner and any person appointed to assist him under VAT Act and the Tribunal shall, for purposes of this Act have the same powers as are vested under section 92 of VAT Act.