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[Cites 0, Cited by 2] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2) in Orissa Value Added Tax Act, 2004

(2)Every registered dealer shall keep, at his place of business as recorded in the certificate of registration, all accounts, registers and documents maintained in the course of business:Provided that if any such dealer has established branch officers of the business at different places of the State other than the principal place of his business, the relevant account, registers and documents in respect of each such branch shall be kept by him at the concerned branch.