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 13] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(d) in Orissa Entry Tax Act, 1999 (d)"Entry of goods" with all its grammatical variations and cognate expressions, means entry of goods into a local area from any place outside that local area of any place outside the State for consumption, use or sale therein;
