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 116] [Entire Act] State of Odisha - Subsection Section 116(2) in Odisha Goods and Services Tax Act, 2017 (2)For the purposes of this Act, the expression "authorised representative" shall mean a person authorised by the person referred to in subsection
