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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Odisha - Subsection

Section 95(a) in Odisha Goods and Services Tax Act, 2017

(a)"advance ruling" means a decision provided by the Authority or the Appellate Authority to an applicant on matters or on questions specified in sub-section (2) of section 97 or sub-section (1) of section 100, in relation to the supply of goods or services or both being undertaken or proposed to be undertaken by the applicant;