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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3) in The Orissa Luxury Tax Rules, 1995

(3)When in any case the stockist or the State Government, as the case may be, fails to file a memorandum of cross-objection within the time provided for in clause (b) of Sub-section (3) of Section 15, the appeal shall be disposed of on its own merits by the Tribunal.