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State of Odisha - Section

Section 14 in Orissa Value Added Tax Act, 2004

14. Rates of Vat.

(1)The Value Added Tax payable by a dealer under this Act shall be levied on his taxable turnover in respect of different goods specified in Schedule B and Schedule C at the rate mentioned under the said Schedules in respect of those goods.
(2)The levy of tax under sub-section (1) in respect of goods specified in Schedule C shall be in the manner provided in section 15.