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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Orissa Value Added Tax Act, 2004

(2)Notwithstanding anything contained in sub-section (1), the Orissa Sales Tax Tribunal constituted under the Orissa Sales Tax Act, 1947 (Orissa Act 14 of 1947)shall be deemed to have been constituted under this Act with effect from the appointed day and shall be called as such from that date.