Section 71(1)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(1)(a) in Orissa Value Added Tax Act, 2004

(a)The tax payable by such firm, association or Family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place: and

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State of Odisha - Subsection

Section 71(1)(a) in Orissa Value Added Tax Act, 2004