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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in Orissa Value Added Tax Act, 2004

(1)Subject to the provisions of this Act, for the purpose of calculating the net tax payable by a registered dealer for any tax period, an input tax credit as determined under this section shall be allowed to such registered dealer against the tax paid or payable in respect of all sales or purchases taxable under this Act, other than sales or purchases of goods specified in Schedule C and Schedule D.