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State of Odisha - Section

Section 99 in Orissa Value Added Tax Act, 2004

99. Clearance certificate.

- Notwithstanding anything contained in any other law for the time being in force, no dealer shall be entitled to undertake any contract with any Government, local authority or other corporate body, unless he obtains a certificate in the prescribed manner from the Commissioner to the effect that he has no liability to pay tax nor he has defaulted under this Act.