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 52 in The Orissa Luxury Tax Rules, 1995 52. Certain matters to be specified in the order. - The Tribunal shall, in the order, state at the end whether the appeal or application for reference is dismissed or allowed wholly or in part and in the case of appeal mention the relief granted if any.
