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 22] [Entire Act] State of Odisha - Subsection Section 22(1) in The Orissa Luxury Tax Rules, 1995 (1)Every stockist who is liable to pay luxury tax under the Act shall maintain a true and up-to-date accounts of his stock of luxuries and disposal thereof in a register.
