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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(31) in Orissa Value Added Tax Act, 2004

(31)"Person" means any individual or association or body of individuals and includes a Hindu Undivided Family, a firm, a company whether incorporated or not, a society including a co-operation, other artificial or legal person, local authority, a department of Government, a Government enterprise and a Financial institution or Bank;