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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(3) in Orissa Value Added Tax Act, 2004

(3)The Commissioner shall not entertain any application for revision under sub-section (1), if the dealer or person filing the application, having a remedy by way of appeal under section 77 or section 78, did not avail of such remedy or did not file the application within the prescribed period.