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 21] [Entire Act] State of Odisha - Subsection Section 21(5) in The Central Sales Tax (Orissa) Rules, 1957 (5)For the purpose of Sub-rule (4), the Commissioner may at all reasonable times enter any premises of a dealer for search and seizure of the accounts, registers or documents.
