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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(1)Subject to such conditions and restrictions as may be prescribed, any officer appointed under Section 7, may for the purposes of this Act, require any dealer to produce before him any accounts or documents, and to furnish any information relating to stocks, deliveries and quantity of goods carried.