Section 74(11)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 74(11)] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(11)(a) in Orissa Value Added Tax Act, 2004

(a)It is presumed under clause (c) of sub-section (10) that the goods carried by the vehicle or boat, as the case may be, has been sold inside the State; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 74(11)(a) in Orissa Value Added Tax Act, 2004