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] [Entire Act] State of Odisha - Section Section 51 in The Orissa Luxury Tax Rules, 1995 51. Order. - When the hearing of an appeal or application is complete the Tribunal shall pass its order in writing forthwith or shall fix a date for the same and inform the parties concerned.
