Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(1) in The Orissa Luxury Tax Rules, 1995

(1)The parties, other than the State Government may apply for the return of the documents filed by them within three months from the date of communication of the Tribunals order and if no such application is made within such period, the Tribunal shall not be responsible for any loss or damage to the documents.