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

State of Odisha - Subsection

Section 2(1)(b) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(b)'Assessing Officer' means the person designated as such by the State Government under Section 126 of the Act;