Section 4(8)(c) in Bihar Settlement of Taxation Dispute Rules, 2020

[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(8)(c) in Bihar Settlement of Taxation Dispute Rules, 2020

(c)does not produce evidences of payment of balance settlement amount in response to the order of Form-IV as calculated in accordance with the provisions of the Act within the time limit specified in clause (b) of sub-rule (5); or

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State of Bihar - Subsection

Section 4(8)(c) in Bihar Settlement of Taxation Dispute Rules, 2020