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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(3)(d) in The Orissa Luxury Tax Rules, 1995

(d)In case of stockist other than a licensed stockist way bills duly authenticated with official seal and signature shall be supplied on payment of cost as may be fixed by Government from time to time by the Officer-in-charge of check-post/barrier on proper record, after being satisfied about his volume of transaction.