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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Odisha - Subsection

Section 108(6) in Odisha Goods and Services Tax Act, 2017

(6)For the purposes of this section, the term,
(i)"record" shall include all records relating to any proceedings under this Act available at the time of examination by the Revisional Authority;
(ii)"decision" shall include intimation given by any officer lower in rank than the Revisional Authority.