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[Cites 0, Cited by 0] [Section 74(10)] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(10)(c) in Orissa Value Added Tax Act, 2004

(c)Deliver the transit pass so obtained to the officer-in-charge of the last check-post or barrier before his exist from the State, failing which, it shall be presumed that the goods carried thereby have been sold within the State by the owner or person in charge of the vehicle or boat: