Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 62 in The Orissa Luxury Tax Rules, 1995

62. Copy of order to the parties.

(1)A copy of the order on appeal or revision shall be sent to the Luxury Tax Officer whose order forms the subject matter of appeal or revision, the date of receipt of the order by the Luxury Tax Officer shall be deemed date of receipt by the State Government.
(2)A copy of the order of assessment, appeal or revision, as the case may be, shall be supplied to the concerned stockist free of cost and without application for the same.