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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in Orissa Entry Tax Act, 1999

(1)Every dealer in Scheduled goods who is, -
(a)registered under VAT Act: or
(b)liable to be registered under VAT Act, but not registered under the said Act,
shall get himself registered under this Act, in such manner and within such period as may be prescribed.