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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(3) in Orissa Value Added Tax Act, 2004

(3)The money credited to the Fund shall be utilised by the Government for the welfare of the consumers in accordance with such rules and the accounts and other relevant records in relation to the Fund shall be maintained in such manner, as may be prescribed.