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 18] [Entire Act] State of Odisha - Subsection Section 18(2) in The Orissa Cess Act, 1962 (2)An appeal by any person aggrieved by an order or assessment of cess made in proceedings in pursuance of Section 9 shall, if filed within thirty days from the date of the order appealed against lie to the prescribed authority.
