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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Luxury Tax Rules, 1995

(3)When the stockist or his legal representative applies for amendment or cancellation of the licence; the Luxury Tax Officer shall amend or cancel the licence, as the case may be, after conducting such enquiry as he may deem necessary.