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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(3) in Orissa Value Added Tax Act, 2004

(3)The Commissioner may under the place where the person is carrying on the business only during the hours at which such place of business is open for business and after sunrise and before sunset, and make or cause to be made extracts or copies from books of account and other documents inspected by him, make an inventory of any cash, stock or other valuable articles or things checked or verified by him, take simples of goods available at the time of inspection and record the statement of any such person which, according to him, may be useful for, or relevant to, any proceeding under this Act.