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

State of Odisha - Subsection

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

(i)For the purposes of clauses (a) to (b), all rules made or notification or notices issued or orders passed under or in pursuance of the provisions of the repealed Act shall be deemed to have been made, issued or passed under or in pursuance of the corresponding provisions of this Act, unless they are inconsistent with this Act: