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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(8)(g) in Orissa Value Added Tax Act, 2004

(g)Where the tax invoice is not available with the dealer or there is evidence that the same has not been issued by the selling registered dealer from whom the goods are purported to have been purchased;