Section 15(3)(b) in The Orissa Luxury Tax Act, 1995

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3)(b) in The Orissa Luxury Tax Act, 1995

(b)The stockist or the State Government, as the case may be, on receipt of notice that an appeal has been preferred under clause (a) may, notwithstanding that the said stockist or, as the case may be, the State Government may not have appealed against such order or any part thereof, within sixty days of the service of the notice, file a memorandum of cross objections and such memorandum shall be disposed of by the Tribunal as if it were an appeal presented within time under clause (a).

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State of Odisha - Subsection

Section 15(3)(b) in The Orissa Luxury Tax Act, 1995