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 2] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(4) in Orissa Value Added Tax Act, 2004 (4)Assessing Authority" means any other appointed under sub-section (2) of section 3 who is authorised by the Commissioner to make assessment under this Act;
