Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Odisha - Subsection Section 68(8) in Orissa Value Added Tax Act, 2004 (8)For the purposes of this section, the expression 'Company' and 'Private company' shall have the meaning respectively assigned to them under Clauses (i) and (ii) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956).
