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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(7)(iii) in Orissa Value Added Tax Act, 2004

(iii)Purchase of any goods, the price of which is debited to the business and sale of any goods, the proceeds of which are credited to the business shall be deemed to be transaction comprised in business;