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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1) in The Orissa Luxury Tax Rules, 1995

(1)Within thirty days from the date of receipt of the copy of an order of assessment with or without penalty or determination of interest passed by a Luxury Tax Officer, a stockist or his authorised agent, as the case may be, prefer an appeal to the Assistant Commissioner.