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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Odisha - Subsection

Section 107(3) in Orissa Value Added Tax Act, 2004

(3)The part of the opening stock of goods which is not covered under sub-section (2), when sold inside the State after the appointed day shall be subject to output tax as applicable under this Act and in respect of such goods, subsequent input tax credit in accordance with the provisions contained therein shall be available.