Section 106(2)(b) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(2)(b) in Orissa Value Added Tax Act, 2004

(b)Such other persons who have been appointed by the Government under sub-section (3) of section 3 of the repealed Act as Additional Commissioner of Sales Tax, Special Additional Commissioner of Sales Tax, Assistant Commissioner of Sales Tax, Sales Tax Officer, Assistant Sales Tax Officer and Inspector of Sales Tax to assist the Commissioner under the said Act and continuing as such in office on the day immediately before the appointed days shall, on and form the appointed day, be deemed to have been, respectively, so appointed under sub-section (2) of section 3 of this Act.

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State of Odisha - Subsection

Section 106(2)(b) in Orissa Value Added Tax Act, 2004