Section 6(g) in The Central Sales Tax (Orissa) Rules, 1957
(g)A declaration form in respect of which a report has been received by the [Sales Tax Officer or Assistant Commissioner, as the case may be,] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.] under Sub-rule (d) shall not be valid for the purpose of Sub-rule (a).
