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

State of Odisha - Subsection

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

(d)The Chairman or any member of the Orissa Sales Tax Tribunal constituted under the repealed Act and continuing in office as such immediately before the appointed day, shall, on and from the appointed day, be deemed to have been respectively appointed as the Chairman or member of the Tribunal and shall exercise such powers and perform such functions as are conferred or imposed by or under the provisions of this Act;