Legal Document View

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
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(b) in The Orissa Entertainment Tax Act, 2006

(b)"assessing authority" in respect of an entertainment means the Entertainment Tax Officer and includes Additional Entertainment Tax Officer and Assistant Entertainment Tax Officer under whose jurisdiction the entertainment is held;