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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(a) in Orissa Entry Tax Act, 1999

(a)registered under VAT Act is granted registration under this Act, the certificate of registration issued under VAT Act shall be the certificate of registration for the purposes of this Act and the identification Number assigned to the dealer under VAT Act shall be the identification Number of the dealer for the purposes of this Act; or