Section 2(1)(e) in Orissa, Sales Tax (Settlement of Arrears) Act, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(e) in Orissa, Sales Tax (Settlement of Arrears) Act, 2011

(e)"relevant Act" means,-

(i)the repealed Orissa Sales Tax Act, 1947; (Orissa Act 14 of 1947.) and

(ii)the repealed Orissa Additional Sales Tax Act, 1975. (Orissa Act 24 of 1975).