Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Luxury Tax Rules, 1995 (1)The persons to be appointed to assist the Commissioner under Sub-section (1) of Section 3 shall be of the following designations, namely :-(a)Additional Commissioner;(b)Assistant Commissioner;(c)Luxury Tax Officer; and(d)Inspector of Luxury Tax;
