Section 10(1)(ii) in Orissa Value Added Tax Act, 2004

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State of Odisha - Subsection

Section 10(1)(ii) in Orissa Value Added Tax Act, 2004

(ii)Who is registered or liable to be registered under the Orissa sales Tax Act, 1947 (14 of 1947) or the Central Sales Tax Act, 1956 (74 of 1956); or

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State of Odisha - Subsection

Section 10(1)(ii) in Orissa Value Added Tax Act, 2004