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

State of Odisha - Subsection

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

(b)The driver or the other person-in-charge of the vehicle or boat, as the case may be, fails, without reasonable cause, to produce or deliver the transit pass required under sub-section (10); or