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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(1) in Orissa Value Added Tax Act, 2004

(1)Every clearing, forwarding or booking agent or broker or a person transporting goods who, in the course of his business, handles document of title to goods, transports goods or takes delivery of goods for or on behalf of a dealer, shall furnish information about his places of business to such authority, within such time, in such form, as may be prescribed.