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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Luxury Tax Rules, 1995

(1)When the Luxury Tax Officer, after making such enquiry as he may think necessary, is satisfied that the stockist has completely and correctly given all the necessary information and that, the application filed by him under Rule 5 is bona fide and is in order, he shall grant a licence and issue it to the stockist as provided in Sub-rule (2).