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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(5) in Odisha Goods and Services Tax Act, 2017

(5)The expenses of the examination and audit of records under subsection (1), including the remuneration of such chartered accountant or cost accountant, shall be determined and paid by the Commissioner and such determination shall be final.