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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(5) in Orissa Value Added Tax Act, 2004

(5)Subject to the provisions contained in sub-section (4), the appellate authority may, on application in that behalf failed by the dealer within the period as provided in sub-section (3), stay the realisation of the balance of tax, interest or penalty, as the case may be, under dispute either in part or in full till disposal of the appeal.