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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(13) in The Orissa Luxury Tax Rules, 1995

(13)The Luxury Tax Officer shall on receipt of a report of theft, loss or destruction of way bill form immediately report the fact to the Commissioner. The Commissioner, shall after making such enquiry as he may think necessary publish the particulars of the way bill forms in respect of which such report is received.