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[Cites 0, Cited by 0] [Section 2(46)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(46)(c) in Orissa Value Added Tax Act, 2004

(c)In relation to transfer of right to use any goods for any purpose (whether or not for a specified period0 the consideration or the hire charges received or receivable for such transfer shall be the sale price.