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 8] [Entire Act] State of Odisha - Subsection Section 8(1) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000 (1)A certificate of enrolment granted under Rule 5 shall remain valid so long as it is not cancelled under Sub-rule (2) of Rule 9.
