Section 15(5) in Odisha Goods and Services Tax Act, 2017
(5)Notwithstanding anything contained in sub-section (1) or subsection (4), the value of such supplies as may be notified by the Government on the recommendations of the Council shall be determined in such manner as may be prescribed.Explanation. - For the purposes of this Act, -(a)persons shall be deemed to be "related persons" if -(i)such persons are officers or directors of one another's businesses;(ii)such persons are legally recognised partners in business;(iii)such persons are employer and employee;(iv)any person directly or indirectly owns, controls or holds twenty-five per cent. or more of the outstanding voting stock or shares of both of them;(v)one of them directly or indirectly controls the other;(vi)both of them are directly or indirectly controlled by a third person;(vii)together they directly or indirectly control a third person; or(viii)they are members of the same family.(b)the term "person" also includes legal persons.(c)persons who are associated in the business of one another in that one is the sole agent or sole distributor or sole concessionaire, howsoever described, of the other, shall be deemed to be related.
