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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Luxury Tax Rules, 1995

(2)The memorandum of appeal shall be in duplicate accompanied by two copies, one of which shall be original or an authenticated copy, of the order appealed against and two copies of the order of the assessing authority.