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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(10) in Orissa Value Added Tax Act, 2004

(10)The registering authority shall, at intervals of one month, publish in the Commercial Tax Gazette such particulars, as may be prescribed, in respect of every dealer whose certificate of registration has been cancelled under the provisions of this Act during the intervening period.