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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(o) in The Orissa Luxury Tax Rules, 1995

(o)"State Representative" means an Officer or Pleader appointed by the State Government to appear and act on their behalf in any proceedings before the Tribunal and includes Additional State Representatives and Deputy State Representatives.