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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2)(o) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(o)
(i)the procedure for, and other matters (including fees) incidental to the disposal of appeals and applications for revision and review under Section 12.
(ii)the manner of depositing and the amount of fees to be paid on an appeal or application for revision under Section 12;