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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(3) in Orissa Value Added Tax Act, 2004

(3)No order, including an order of assessment, revision or rectification passed by any authority under nay provision of this act shall be invalid merely on the grounds that the action could also have been take by any other authority under any other provision of this Act.