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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Odisha - Subsection

Section 95(1)(h) in Orissa Value Added Tax Act, 2004

(h)Any tax paid under this Act relates to the goods purchased by him, for which, it is part of the input tax in respect of the purchase of such goods by him;