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 95(1)] [Section 95] [Entire Act] State of Odisha - Subsection Section 95(1)(d) in Orissa Value Added Tax Act, 2004 (d)Any purchase or sale of goods made by him is exempt from tax or leviable to tax at a particular rate;