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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Entertainment Tax Act, 2006

(2)An appeal shall lie from an appellate order of the Assistant Commissioner passed under Sub-section (1) to the Commissioner within one month from the date of service of such order in such manner as may be prescribed, and the order of the Commissioner shall be final.