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

State of Odisha - Subsection

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

(c)He has reason to believe that the goods carried by the vehicle or boat, as the case may be, has been unloaded, delivered or sold inside the State in contravention of the declaration furnished under sub-section (10).