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] [Entire Act] State of Odisha - Section Section 63 in The Orissa Luxury Tax Rules, 1995 63. Clerical errors. - Any taxing authority appointed under Section 3 may at any time correct any arithmetical or clerical mistake or error apparent on the face of the record arising or occurring from accidental-slip or omission in an order passed by him.
