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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(3) in The Orissa Luxury Tax Rules, 1995

(3)If the Registrar feels any doubt about the propriety of granting a copy of any such document, he shall place the application before the Tribunal and act in accordance with the orders of the Tribunal.