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 122(2)] [Section 122] [Entire Act] State of Odisha - Subsection Section 122(2)(xxi) in Odisha Goods and Services Tax Act, 2017 (xxi)disposes off or tampers with any goods that have been detained, seized, or attached under this Act,