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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3) in Orissa Value Added Tax Act, 2004

(3)Tax audit shall ordinarily be conducted in the prescribed manner in the business premises or office or godown or warehouse or any other place, where the business is normally carried on by the dealer or stock in trade or books of account of the business are kept or lodged temporarily or otherwise.