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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(h) in The Central Sales Tax (Orissa) Rules, 1957

(h)The [Sales Tax Officer or Assistant Commissioner, as the case may be,] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.] shall on receipt of a report of loss, theft or destruction of declaration forms, immediately report the fact to the Commissioner.