Section 89(3)(i) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(i) in Orissa Value Added Tax Act, 2004

(i)Such particulars to the officer of the Central Government or any State Government for such other purposes, as the State Government may, by general or special order direct; or

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State of Odisha - Subsection

Section 89(3)(i) in Orissa Value Added Tax Act, 2004