Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(2) in Orissa Value Added Tax Act, 2004 (2)The person to whom any proceeding is transferred under sub-section (1) shall proceed to dispose of such proceedings as if it has been initiated by himself.
