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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(d) in The Orissa Luxury Tax Rules, 1995

(d)changes the name and style of his business, or effects any change in the class of luxuries which he stocks, shall within one month of the date on which any of the aforesaid events have taken place, inform the Luxury Tax Officer of the fact and send his licence for cancellation or amendment, as the case may be.