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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(2)(g) in Orissa Value Added Tax Act, 2004

(g)Any way bill referred to in clause (e) which is valid on the day immediately before the appointed day and endorsed for the transport of goods into or outside the State shall continue to be valid for all intends and purposes of this Act on and from the appointed day if the period of validity of such way bill has not expired;