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 25] [Entire Act] State of Odisha - Subsection Section 25(3) in Orissa Entry Tax Act, 1999 (3)If the goods which are seized or confiscated under the preceding sub-sections are of prescribed nature, they shall be sold in the prescribed manner.
