Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(2)Accounts referred to in Sub-section (1) together with all vouchers relating to stocks, deliveries and quantity of goods shall be preserved for at least three years.