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

State of Odisha - Subsection

Section 31(8) in Orissa Value Added Tax Act, 2004

(8)Every dealer whose certificate of registration is cancelled otherwise than on application shall surrender the certificate of registration alongwith the unused will bills, if any, held on the date of such cancellation, the account of utilisation of such way bills and the statutory declaration forms, if any, for which no account has been rendered, within seven days from the date of receipt, by him, of the order of cancellation.