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State of Odisha - Section

Section 4 in The Orissa Luxury Tax Act, 1995

4. Incidence of Luxury Tax.

- Every stockist shall be liable to pay a luxury tax on his turnover of stock of luxuries at such rate, not exceeding twenty per centum, as the State Government may, by notification, fix in this behalf, and different rates may be fixed for different class or classes of luxuries.