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[Cites 0, Cited by 0] [Section 2(19)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(19)(c) in Orissa Value Added Tax Act, 2004

(c)A fixed place of business of another person (other than a broker, general commission agent or other independent agent acting in the normal course of business) who is carrying on business on behalf of the dealer in the State in ordinary course of business;