Section 71(7)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 71(7)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(7)(a) in Orissa Value Added Tax Act, 2004

(a)When two or more companies are to be amalgamated by the order of a Court or of the Central Government and the order is to take effect from a date earlier to the date of order and any two or more such companies have sold or purchased any goods to or from each other in the period commencing on the date from which the order is to take effect and ending on the date of order, then such transactions of sale or purchase will be included in the turnover of sales or of purchases, as the case may be, of the respective companies and will be assessed to tax accordingly.

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State of Odisha - Subsection

Section 71(7)(a) in Orissa Value Added Tax Act, 2004