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] [Entire Act] State of Odisha - Section Section 30 in Orissa Entry Tax Act, 1999 30. Cognizance of offences. - No court shall take cognizance of any offence punishable under sub-section (2) of section 29 except with the previous sanction of the Commissioner.
