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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(3)The officer referred to in Sub-section (2) shall have the power to seize the goods carried if they are not covered by the aforesaid certificate or if the certificate is not complete in all respects.