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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(3) in Orissa Value Added Tax Act, 2004

(3)If the High Court, in perusing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition:Provided that no petition shall be dismissed without giving the petitioner a reasonable opportunity of being heard.