Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1) in The Orissa Luxury Tax Rules, 1995

(1)A copy of the order on appeal or revision shall be sent to the Luxury Tax Officer whose order forms the subject matter of appeal or revision, the date of receipt of the order by the Luxury Tax Officer shall be deemed date of receipt by the State Government.