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State of Odisha - Section

Section 27 in The Orissa Luxury Tax Rules, 1995

27.

(1)Within thirty days from the date of receipt of the copy of an order of assessment with or without penalty or determination of interest passed by a Luxury Tax Officer, a stockist or his authorised agent, as the case may be, prefer an appeal to the Assistant Commissioner.
(2)The memorandum of appeal shall be in Form XIII