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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(6) in Orissa Value Added Tax Act, 2004

(6)The power conferred under sub-section (5), shall include the power to break open any box, almirah or other receptacle in which any account, register or other documents of the transporter, bailee or the owner or lessee of a warehouse or to break open the doors of any premises where any such account, register or documents or any goods may be kept.