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 0] [Section 91(2)] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(2)(b) in Orissa Value Added Tax Act, 2004

(b)Who, being a legal practitioner or chartered Account or cost Accountant, is found guilty of misconduct is connection with any proceeding under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or