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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1) in The Orissa Luxury Tax Rules, 1995

(1)If the memorandum of appeal is not in the specified form or if all the requirements of the form are not fully complied with, the appellate authority may reject the appeal summarily, after giving the appellant such opportunity as it may think fit to rectify the defects.