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 6] [Entire Act] State of Odisha - Subsection Section 6(3) in The Orissa Luxury Tax Rules, 1995 (3)Any stockist may obtain from the appropriate Luxury Tax Officer, on a fee of twenty rupees, a duplicate copy of any licence which has been issued to him and which may have been lost, destroyed or defaced.
