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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(11) in Orissa Value Added Tax Act, 2004

(11)Subject to the restriction specified in sub-section (8), input tax credit shall be allowed to a registered dealer in respect of the amount of tax paid payable on purchase of taxable goods from a registered dealer, which the dealer holds on the date of registration, if such purchase were made within three months prior to the date of his registration.