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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3)(i) in Orissa Value Added Tax Act, 2004

(i)Inspect or survey the place of business of a dealer or any other place where it is believed by the Commissioner or the person so authorised that business is being carried on or accounts and documents are being kept by such dealer;