Section 7A(2) in The Central Sales Tax (Orissa) Rules, 1957
(2)Every dealer who claims to have made inter-State transactions under Sections 3, 5, 6, 6A and 8 of the Act shall, in respect of such claim, furnish the portion marked 'Original' of the Declaration or Certificate, as the case may be, received by him from the purchasing dealer or Government or personnel / body referred to in rule 6F, as the case may be, alongwith the Statements specified in sub-rule (1).] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.]
