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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(3) in Orissa Value Added Tax Act, 2004

(3)No claim for refund to any tax, including interest or penalty or both, if any, paid for any tax period or periods under this Act shall be allowed in any case where there in an order for reassessment for such period until such reassessment is completed.