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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Luxury Tax Rules, 1995

(2)Every stockist referred to in Sub-rule (2) of rule 15 shall attach one copy of the receipt challan to the statement referred to in Rule 14 when furnishing such statement to the appropriate Luxury Tax Officer.