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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2) in The Orissa Luxury Tax Rules, 1995

(2)If the order on appeal or revision results in a reduction of the tax, penalty or interest the authority passing the order shall direct the Luxury Tax Officer to refund the excess amount, if any, paid by the stockist on an application by him made within twenty four months.