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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1) in The Orissa Luxury Tax Rules, 1995

(1)If, on the date fixed for hearing or any other date to which the hearing may be adjourned, the appellant or applicant does not appear ether in person or through his representative when the appeal or application tor reference is called for hearing, the Tribunal may decide it on merit, after hearing the respondent or opponent or his representative, if present.