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] [Section 95(1)] [Section 95] [Entire Act] State of Odisha - Subsection Section 95(1)(i) in Orissa Value Added Tax Act, 2004 (i)Input tax in respect of any purchase of goods made by him is part of the input tax credit admissible to him;