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State of Odisha - Section

Section 35 in Orissa Value Added Tax Act, 2004

35. Tax to be collected by registered dealers.

- No person who is not a registered dealer shall collect in respect of any sale of goods by him in the State any amount by way of tax under this Act, and no registered dealer shall make any such collection except in accordance with the provisions of this Act and the rules and at any rate in excess of the rate specified for the purpose by or under this Act.