Section 2(45)(ii) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 2(45)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(45)(ii) in Orissa Value Added Tax Act, 2004

(ii)In the case of un ascertained or future goods, at the time of their appropriation to the contract of sale by the seller, or by the buyer, whether assent is prior or subsequent to such appropriation.

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State of Odisha - Subsection

Section 2(45)(ii) in Orissa Value Added Tax Act, 2004