Section 74(4)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(4)(a) in Orissa Value Added Tax Act, 2004

(a)Direct the driver or the person in charge of the goods or carrier of the goods not to part with the goods in any manner including transportation or re-booking the same till a verification of, or an enquiry into such goods is made, which shall be completed within a period of seven days: and

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State of Odisha - Subsection

Section 74(4)(a) in Orissa Value Added Tax Act, 2004