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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(5)(e) in Orissa Value Added Tax Act, 2004

(e)In case where there is production of both taxable goods and goods exempt from tax, the input tax credit admissible on capital goods shall be determined in the manner prescribed.