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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2)(e) in The Orissa Motor Vehicles Taxation Act, 1975

(e)the authority before which, the manner in which, the time within which and the fees on payment of which an appeal or revision may be filed and the manner in which an appeal or revision may be heard and disposed of;