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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(2)(e) in Orissa Value Added Tax Act, 2004

(e)Affect any investigation, enquiry, assessment proceeding, any other legal proceeding or remedy in respect of any such tax, surcharge, penalty, interest, right, privilege, obligation, liability, forfeiture of punishment, as aforesaid,