Section 2(9)(a) in Orissa Value Added Tax Act, 2004

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State of Odisha - Subsection

Section 2(9)(a) in Orissa Value Added Tax Act, 2004

(a)A transporter who, while carrying any goods in his goods vehicle, fails to disclose the name and address of the consignor or consignee in the State or fails to furnish copy of invoice, challan, transport receipt or consignment note or document of like nature in respect of such goods, or

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State of Odisha - Subsection

Section 2(9)(a) in Orissa Value Added Tax Act, 2004