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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(5) in Orissa Value Added Tax Act, 2004

(5)Where a dealer liable to pay tax under this Act is succeeded in the business by any person in any manner described in clause (a) of sub-section (4) or sub-section 67, then such person shall be liable to pay tax on the sales or purchases of goods made by him on and after the date of succession.