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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in The Central Sales Tax (Orissa) Rules, 1957

(1)The Commissioner may require any dealer to produce, before him, any accounts or documents, or to furnish any information, relating to the stock of goods of or purchases, sales and deliveries of goods by the dealer as may be necessary for the purposes of the Act.