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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Luxury Tax Rules, 1995

(2)The appeal may also be summarily rejected on other grounds, if any, which shall be reduced to writing by the appellate authority :Provided that before an order rejecting an appeal is passed the appellant shall be given a reasonable opportunity of being heard.