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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(3) in Orissa Value Added Tax Act, 2004

(3)For the smooth functioning of the system referred to in sub-section (2) and effective regulation of the interactions between the dealers, authorities appointed under this Act and the Government Treasury, the COmmissioner may issue appropriate instruction, from time to time.