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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(4)(e) in The Orissa Luxury Tax Act, 1995

(e)Notwithstanding anything contained in Sub-section (3) of Section 3, the Commissioner shall not, except with the prior approval of the State Government, delegate his powers under this Sub-section to any other person appointed under Sub-section (1) of Section 3 to assist him.