Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Odisha - Subsection Section 42(2) in The Orissa Luxury Tax Rules, 1995 (2)When fresh evidence has been adduced the parties may, if they so desire, address the Tribunal on points arising out of the fresh evidence.
