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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(26) in Orissa Value Added Tax Act, 2004

(26)"Input tax" in relation to any registered dealer means the tax collected and payable under this Act in respect for sale to him of any taxable goods for use in the course of his business, but does not include tax collected on the sale of goods made to a commission agent purchasing such goods on behalf of such dealer;