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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(27) in Orissa Value Added Tax Act, 2004

(27)"Input tax credit" in relation to any tax period means the setting off of the amount of input tax or part thereof under section 20 against the output tax, by a registered dealer other then a registered dealer paying turnover tax under section 16;