Section 22 in The Central Sales Tax (Orissa) Rules, 1957
22. Application of the [Orissa Value Added Tax Act, 2004] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.], and the rules made thereunder to certain matters.
- The provisions of the [Orissa Value Added Tax Act, 2004] [Substituted vide Orissa Gazette Extraordinary No. 962 dated 6.7.2006.] and the rules made thereunder shall mutatis mutandis apply in respect of all procedural and other matters incidental to the carrying out of the purposes of the Act for which no provision is made in these rules or in the Central Sales Tax (Registration and Turnover) Rules, 1957.
