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 6] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(b) in Orissa Entry Tax Act, 1999 (b)[ "Commissioner" means Commissioner of Sales Tax appointed or deemed to have been appointed under VAT Act;] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.];
