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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(2)(a) in Orissa Value Added Tax Act, 2004

(a)by general or special notice, require any dealer or class of dealers to furnish the names, addresses and such other particulars as he may fund necessary relating to the persons and dealers who have purchased any goods from or sold any goods to such dealer or class of dealers during any given period;