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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(1) in Orissa Value Added Tax Act, 2004

(1)A dealer registered under the repealed Act, who would have continued to be liable to pay tax under that Act had this Act not come into force, shall be deemed to be a registered dealer under this Act.