Section 42(1)(b) in The Orissa Luxury Tax Rules, 1995

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(b) in The Orissa Luxury Tax Rules, 1995

(b)if any party including the State Government seeking to adduce additional evidence satisfies the Tribunal, that such evidence notwithstanding the exercise of due diligence was not within its knowledge or could not be produced by it at or before the time when the order under appeal, was passed, or

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State of Odisha - Subsection

Section 42(1)(b) in The Orissa Luxury Tax Rules, 1995