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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in The Orissa Luxury Tax Rules, 1995

(5)
(a)The State Government may by notification constitute areas into circles.
(b)The Commissioner by order specify the circles in which the Assistant Commissioner or a Luxury Tax Officer,shall exercise jurisdiction :
Provided that a Luxury Tax Officer exercising jurisdiction over any circle may also exercise concurrent jurisdiction in another circle, if so directed by the Commissioner.