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

State of Odisha - Subsection

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

(b)No second or subsequent supply of way bill forms shall be made to any stockist unless he furnishes a true copy of account of the way bills maintained in Form XXIV last supplied to him duly certified under his signature, along with copy of the counterfoil of each way bill form duly filled in with all the details given in the corresponding original duplicate/triplicate copy of the way bill used.