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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3)(a) in Orissa Value Added Tax Act, 2004

(a)The applicant has not paid any dues payable by him under this Act or under the Orissa Sales Tax Act, 1947 or under the Central Sales Tax Act, 1956 in respect of any business;