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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(2)(b) in Orissa Value Added Tax Act, 2004

(b)Any person, who is authorised by the body referred in clause (a), entitled to refund thereunder, may apply to the assessing authority for such refund in the manner and within the time as may be prescribed.