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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(8) in Orissa Value Added Tax Act, 2004

(8)Any return signed by a person who is not authorised under sub-section (7) shall not be treated as a return for the purposes of this Act:Provided that any amount deposited on the basis of such return shall not be refunded except where it is established under the provisions of this Act to be otherwise not payable.