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[Cites 0, Cited by 0] [Section 510(3)] [Section 510] [Entire Act]

State of Odisha - Subsection

Section 510(3)(c) in Orissa Municipal Rules, 1953

(c)where the delivery of any goods on account of any purchase made by any company or person is effected in place in the said State and the delivery on account of the sale thereof by the same company or person is effected in any place outside the State, the former transaction shall be taken into account.