Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Odisha - Subsection Section 62(3) in Orissa Value Added Tax Act, 2004 (3)Tax invoice shall have both original and counterfoil of which the original shall be issued to the purchaser or the persons taking delivery of the goods, as the case may be, and the counterfoil shall be retained by the selling dealer.
