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 34] [Entire Act] State of Odisha - Subsection Section 34(4) in Orissa Value Added Tax Act, 2004 (4)The penalties as provided under this section may be imposed by the Commissioner notwithstanding the fact the assessment proceedings have not been initiated against the dealer under section 42 or section 43.
