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 3] [Entire Act] State of Odisha - Section Section 17 in Orissa Value Added Tax Act, 2004 17. Sale of goods exempted from tax. - The sale of all goods specified in Schedule A shall be exempt from tax subject to conditions and exceptions set out therein.
