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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in Orissa Value Added Tax Act, 2004

(2)In case there is reasonable apprehension or likelihood of evasion of tax as a result of misutilisation of way bills, the registering authority may, for reasons to be recorded in writing, demand adequate security or additional security, as the case may be, in the prescribed manner from the dealer before issue of way bills to him on application made in that behalf.