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 7] [Entire Act] State of Odisha - Subsection Section 7(ii) in The Orissa Luxury Tax Rules, 1995 (ii)ten thousand rupees, if the annual turnover of stock of luxuries of a stockist exceeds twenty-five lakh rupees,but does not exceed fifty lakh rupees;
