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[Cites 0, Cited by 1] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(1) in Orissa Value Added Tax Act, 2004

(1)The Government may, with a view to preventing or checking avoidance or evasion of tax, by notification, direct the establishment of a check-post or barrier or both at such places as may be specified in the notification and specify any of the officers appointed under sub-section (2) of section 3 to be in charge of every such check-post or barrier.