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[Cites 0, Cited by 10] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(4) in Orissa Value Added Tax Act, 2004

(4)Where the dealer to whom a notice is issued under sub-section (1), produces the books of account and other documents, the assessing authority may, after examining all the materials as available with him in the record and those produced by the dealer and after causing such other enquiry as he deems necessary, assess the tax due from that dealer accordingly.