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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(i) in Orissa Value Added Tax Act, 2004

(i)Whose gross turnover of sales or purchases, as the case may be, during a period of twelve consecutive months immediately preceding the appointed day exceeded the taxable limit; or