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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Luxury Tax Act, 1995

(2)Subject to such rules of procedure as may be prescribed and for reasons to be recorded in writing, the appellate authority, in disposing of any appeal under Sub-section (1), may, by order, -
(a)confirm, set aside or annual the assessment, or
(b)reduce or enhance the amount of luxury tax, or
(c)modify any order pertaining to interest or penalty.