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

State of Odisha - Subsection

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

(c)While disposing of an appeal under this Sub-section the Tribunal shall have same powers subject to the same conditions as are enumerated in Sub-section (2) and any order passed under this Sub-section shall, except as otherwise provided in Section 16, be final.