Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 46 in Orissa Value Added Tax Act, 2004

46. Period of limitation where proceeding for proceeding for prosecution has been initiated not to supply in certain cases.

- In case any offence under this Act for which proceeding for prosecution has been initiated, the limitation as specified under sub-section (7) of section 43, sub-section (3) of section 43 and sub-section (2) of section 44 shall not apply.