Section 10(6)(ii) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

(ii)No order under Clause (i) shall be made-unless the dealer has been heard or has been given a reasonable opportunity of being heard.

Legal Document View