Legal Document View

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
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Luxury Tax Rules, 1995

(2)The licence mark to be assigned by the Luxury Tax Officer shall consist or the following letters and figures representing the area over which he has jurisdiction as shown below -
Designation of Officer Licence mark
Luxury Tax Officer, Bhubaneswar I Circle BH I
Luxury Tax Officer, Bhubaneswar II Circle BH II
Luxury Tax Officer, Bolangir I Circle BP I
Luxury Tax Officer, Bolangir II Circle BP II
Luxury Tax Officer, Balasore Circle BA
Luxury Tax Officer, Bhadrak Circle BD
Luxury Tax Officer, Cuttack I West Circle CU I (W)
Luxury Tax Officer, Cuttack I East Circle CU I (E)
Luxury Tax Officer, Cuttack I Central Circle CU I (C)
Luxury Tax Officer, Cuttack II Circle CU II
Luxury Tax Officer, Cuttack III Circle CU III
Luxury Tax Officer, Dhenkanal Circle DL
Luxury Tax Officer, Ganjam I Circle GA I
Luxury Tax Officer, Ganjam II Circle GA II
Luxury Tax Officer, Ganjam III Circle GA III
Luxury Tax Officer, Koraput I Circle KO I
Luxury Tax Officer, Koraput II Circle KO II
Luxury Tax Officer, Kalahandi Circle KA
Luxury Tax Officer, Keonjhar Circle KJ
Luxury Tax Officer, Mayurbhanj Circle MB
Luxury Tax Officer, Puri I Circle PU I
Luxury Tax Officer, Puri II Circle PU II
Luxury Tax Officer, Phulbani Circle PH
Luxury Tax Officer, Rourkela I Circle RL I
Luxury Tax Officer, Rourkela II Circle RL II
Luxury Tax Officer, Sambalpur I Circle SA I
Luxury Tax Officer, Sambalpur II Circle SA II
Luxury Tax Officer, Sambalpur III Circle SA III