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[Cites 0, Cited by 8] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(c) in Orissa Entry Tax Act, 1999

(c)"Dealer" shall have the meaning assigned to it in [sub-section (12) of Section 2 of VAT A,] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.] and shall include a handing or delivery agent of an agent acting in any manner on behalf of the Principal: