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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Motor Vehicles Taxation Act, 1975

(1)Any person aggrieved by any order or direction of the Taxing Officer or by seizure made under Sub-section (2) of section 17 may, within prescribed time and in the prescribed manner, prefer an appeal to such authority on payment of such fees, if any, as may be prescribed.