Section 11 in The Central Sales Tax (Orissa) Rules, 1957
11. Return to be signed by dealer.
- [The person referred to in subsection (7) of Section 33 of the Orissa Value Added Tax Act, 2004 shall alone be competent to sign the returns under rule 7 and Statements under rule 7A of these rules.] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]
