Section 15(3)(a) in The Orissa Luxury Tax Act, 1995

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3)(a) in The Orissa Luxury Tax Act, 1995

(a)Any stockist or, as the case may be, the State Government, dissatisfied with an appellate order made under Sub-section (2) may,within sixty days from the date of receipt of such order, prefer an appeal in the prescribed manner to the Tribunal against such order :

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State of Odisha - Subsection

Section 15(3)(a) in The Orissa Luxury Tax Act, 1995