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

State of Odisha - Subsection

Section 21(2) in The Orissa Luxury Tax Act, 1995

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely
(a)the procedure for, and other matters (including provisions for payment of (fees) incidental to the disposal of appeal and revision under Section 15;
(b)any other matter which may be, or is required to be, prescribed under this Act.