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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(8) in The Orissa Luxury Tax Rules, 1995

(8)If the defect or the defects are not remedied within the period allowed, the Registrar shall make a report to that effect to the Tribunal who may reject the appeal or application or fix a date for hearing the matter and give due notice of such hearing to the applicant or his authorised representative in Form XVII.