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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(5) in The Orissa Luxury Tax Rules, 1995

(5)If the stockist makes an application within one year from the date of sale for refund of the balance amount, the Luxury Tax Officer shall issue a Refund Payment Order for such balance amount to the said stockist for encashment at the Government Treasury.