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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(4) in The Orissa Luxury Tax Rules, 1995

(4)On the date so fixed, the Tribunal shall, after hearing the appellant or his representative pass orders directing either the registration of the appeal or application for reference, or its rejection. Where the appeal or application for reference is rejected, the Tribunal shall record its reasons for doing so.