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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(1) in The Orissa Luxury Tax Rules, 1995

(1)Any party to the appeal or application for reference before the Tribunal or his agent may apply to the Registrar for a certified copy of any document (including the order) in the record of the appeal or application to which he is a party.