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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(b) in The Orissa Luxury Tax Rules, 1995

(b)"Additional Commissioner" means an Officer appointed by the State Government under Sub-section (1) of Section 3 of the Act as Additional Commissioner of Luxury Tax to assist the Commissioner;