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] [Entire Act] State of Odisha - Section Section 6 in Orissa Motor Spirit (Taxation on Sales) Act, 1946 6. Tax not to be levied twice. - No tax shall be levied under this Act on the sale of motor spirit in respect of which such tax has already been paid.
