Section 6 in Bihar Settlement of Taxation Disputes Act, 2019
6. Power to make rules.
(1)The Government may by notification, make rules for carrying out the provisions of this Act.(2)Without prejudice to the generality of the provisions of sub-section (1), the Government may make rules for all or any of the matters which by this Act are required to be, or may be, prescribed or in respect of which provision are to be or may be made by rules.
