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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Luxury Tax Rules, 1995

(2)The records of the case and such other document as may be produced by the State representative shall after disposal of the case be returned to him along with the order of the Tribunal and his acknowledgement obtained.