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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3) in Orissa Value Added Tax Act, 2004

(3)Notwithstanding anything contained in sub-section (2), where the registering authority is satisfied on his own information that the certificate of registration issued to a dealer requires amendment with regard to certain particulars specified therein, he may amend the said certificate after giving the dealer an opportunity of being head.