Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33(7)] [Section 33] [Entire Act] State of Odisha - Subsection Section 33(7)(a) in Orissa Value Added Tax Act, 2004 (a)In case of an individual, by the individual himself, and where the individual is absent, by any person duly authorised by him in the behalf;