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 1] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Entertainment Tax Act, 2006 (1)For carrying out the purpose of this Act, the Government shall, by notification, appoint a person to be the Commissioner of Entertainment Tax.
