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[Cites 0, Cited by 0] [Section 74(10)] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(10)(a) in Orissa Value Added Tax Act, 2004

(a)Declare, in such from and manner before the officer-in-charge of the first check-post or barrier, as the case may be, after his entry into the State, that the goods under transport shall not be unloaded, delivered or sold inside the State;