Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act] State of Odisha - Subsection Section 62(1)(i) in Orissa Value Added Tax Act, 2004 (i)A tax invoice shall not be issued by a registered under to a retailer registered under this Act who is paying turnover tax under section 16; and