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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(5) in The Orissa Luxury Tax Act, 1995 (5)Notwithstanding anything contained in Sub-section (1) or Subsection (2), no interest shall be payable in such cases or under such circumstances, and subject to such conditions, if any, as may be prescribed.
