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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Luxury Tax Rules, 1995

(2)Notwithstanding anything contained in sub-rule (1) there shall be no abatement of appeal by reason of the death of any appellant between the conclusion of the hearing and the passing of the order.