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 17A] [Entire Act] State of Odisha - Subsection Section 17A(6) in Orissa Entry Tax Act, 1999 (6)The pronouncement of the Advance Ruling shall be made by the bench within four months of the receipt of the application by the Advance Ruling Authority.
