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 2] [Entire Act] State of Odisha - Subsection Section 2(f) in Orissa Motor Spirit (Taxation on Sales) Act, 1946 (f)"wholesale distributor" means any person who sells motor spirit or keeps motor spirit for sate to dealers in such spirit for the purpose of trade ;
