Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 2004 in The Central Sales Tax (Orissa) Rules, 1957 2004. (vide Section 8(2)(c) of the CST Act, 1956) and included in Col. 11 above.| |-|| (b)| Sale price received or receivable in respect of subsequentsale under Section 3(b) read with Section 6(2) of the CST Act,
