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

State of Odisha - Subsection

Section 21(2) in The Central Sales Tax (Orissa) Rules, 1957

(2)All accounts, registers and documents relating to the stocks of goods of, or purchases, sales and deliveries of goods, by any dealer and all goods kept in any premises of any dealer shall at all reasonable limes be open to inspection by the Commissioner.