Section 73(3)(b) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3)(b) in Orissa Value Added Tax Act, 2004

(b)Any person, to whom a notice as aforesaid has been or may be issued, may not produce or cause to be produced any books of account or other documents considered to be useful for, or relevant to, any proceeding under this Act; or

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State of Odisha - Subsection

Section 73(3)(b) in Orissa Value Added Tax Act, 2004