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[Cites 0, Cited by 0] [Section 510(3)] [Section 510] [Entire Act]

State of Odisha - Subsection

Section 510(3)(a) in Orissa Municipal Rules, 1953

(a)here the delivery of any goods on account of any purchase made by any company or person and the delivery on account of the sale thereof by the same company or person are both effected in Orissa only the latter transaction shall be taken into account;